SAURABH SHARMA Vs. ARUSHI @ MONIKA

JUDGEMENT

(1.) By way of this Criminal Writ Petition, the petitioner has challenged the order dated 20.01.2018 in Criminal Misc. Application No. 55/2016 in the maintenance proceedings under Section 125 of Cr.P.C. pending in the Family Court, Alwar, vide which the mother-in-law of the petitioner has been substituted as the natural guardian of the minor daughter of the petitioner.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioner submits that being the father, he is natural guardian of his minor daughter, and separate proceedings for guardianship of his daughter are pending before the same Court but without taking any decision, the petitioner's mother-in-law has been substituted as the natural guardian of his minor daughter in a quite illegal and arbitrary manner. The petition deserves to be allowed.