POONAM KHICHI Vs. ANIL KHICHI

JUDGEMENT

(1.) This misc. appeal is directed against the order dtd. 10/5/2023 passed by the Family Court No.1, Bhilwara whereby on an application filed by respondent under Sec. 25 of the Guardian and Wards Act, 1890 ("Act'), interim direction has been given permitting the respondent to meet his son on first Monday of every month during 03:00 pm to 04:00 pm in the control and direction of the Social Welfare Officer, Bhilwara.

(2.) It is, inter-alia, indicated in the appeal that the respondent filed an application under Sec. 25 read with Sec. 10 of the Act seeking custody of minor son, namely, Shaurya. The application was contested by the appellant, inter-alia, with the submissions that in the past, the respondent has taken custody of the son forcibly without permission of the appellant and, therefore, proceedings under Sec. 97 of Cr.P.C. were initiated, on which the son was recovered and his custody was handed over to the appellant, thus the respondent is not entitled to seek the right to meet the child.

(3.) The Family Court after hearing the parties passed the order, as noticed hereinbefore, giving visitation rights to respondent for a limited period in a month.