TANUSREE DATTA (DEB) Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has made following prayers:

(2.) Under this above facts and circumstances it is most humbly and respectfully prayed before your lordship would be graciously pleased to:-

(3.) Case of the petitioner is that in the year 2014, she had carried a foetus and given birth to a baby boy at GBP and AGMC hospital, Agartala on 17.05.2015. However, the hospital authorities claimed that the petitioner had given birth to a dead child. It is in this context, the petitioner has made the above noted prayer for handing over custody of boy named Joy, who as informed, is presently kept in Government facility for orphan children.