BAL VIKAS SHISHU BHAVAN Vs. SHEKHAR DILIP ERANDE

JUDGEMENT

(1.) This Indian Adoption Petition is for the adoption of a female minor Saranya, born on 03.05.2019. The biological mother surrendered her child before the Child Welfare Committee, Mumbai Suburban District, Mumbai on 17.05.2019 and the child's safe custody was given to the Petitioner Institution Bal Vikas, Mumbai as per the Safe Custody Order of Child Welfare Committee, Mumbai Suburban District dated 17.05.2019 under Section 36 of the Juvenile Justice (Care and Protection of Children) Act , 2015 read with Rules 18 (5), 18(9) (26) of the Model J. J. Rules, 2016. The said safe custody order is on record at page No.24. The representation of the Indian Council of Social Welfare (ICSW) is also tendered before me and is taken on record and marked "X" for identifcation.

(2.) After making due inquiry under section 38 of Juvenile Justice (Care and Protection of Children) Act , 2015 (2 of 2016), the Child Welfare Committee, Mumbai Suburban District declared the proposed minor Saranya "Legally Free of Adoption" as on 19.07.2019. The Free for adoption Certifcate is on record at page No. 25.

(3.) The prospective adoptive parents are Indian Nationals residing at Kothrud, Pune aged about 40 and 36 years respectively. They have been married for the past 11 years (26/11/2007) with no biological children.