SANKAR SUDHA PAL Vs. STATE

JUDGEMENT

(1.) This revisional application is directed against order no. 10 dated 2.2.2007 passed by the learned District Judge, Hooghly in Act VIII Case No. 33 of 2005 by which an application seeking permission to adopt the minor child was rejected. The petitioner is a Hindu by religion and was married on 6.12.1994 but unfortunately did not have any issue from the said wedlock.

(2.) The petitioner is well placed in the life and is employed under the Railway and is residing in the district of Hooghly.

(3.) After hearing the news that an abandoned child is kept in the custody of the officer in-charge of Polba police station, the petitioner along with his wife approached the said officer who handed over the said abandoned child for proper nourishment. The petitioner thereafter took out an application under section 7 and 10 of the Guardians and Wards Act 1890 before the district Judge, Hooghly which was registered as Act XIII Case No. 37 of 2002. The District Judge allowed the said application, on 19.1.2004, by appointing the petitioner as certificate guardian subject to furnishing a security bond of Rs. 2000/-. The petitioner was further directed to produce the minor child as and when called for. Thereafter the petitioner filed an application under section 9 of the Hindu Adoptions and Maintenance Act, 1956 for permission to adopt the said child.