NEELAM BOHRA Vs. CHILD WELFARE COMMITTEE, UDAIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the impugned directions dated 20.05.2019 and 12.07.2019 passed by the Child Welfare Committee, Udaipur ('the CWC'), whereby the SHO, Police Station, Bhupalpura has been directed to produce the petitioner's son before the Committee on 24.05.2019 and the SHO has been informed that the respondent No.3 has been granted permission to meet his son-Granth and, therefore, the child be permitted to meet his father every Sunday for three hours at Mother Teresa Home, Bhupalpura, respectively.

(2.) The petitioner and the respondent No.3 got married on 13.07.2016. It is alleged that the relations between the petitioner and her family and the respondent No.3 and his family on account of demand of dowry etc., resulted in discord, however, a male child Granth was born to the couple on 11.10.2017, which child presently is with the petitioner- Mother.

(3.) It is further alleged that the respondent No.3 tried to forcibly take away the child from the petitioner's custody, on account of which, he was bound by the police under Sections 107 and 151 Cr.P.C. The petitioner filed a complaint before the Superintendent of Police, Udaipur, which resulted in registration of FIR under Sections 498-A, 406 IPC, however, a negative report was given by the police, against which, protest petition filed by the petitioner is pending.