NEHA SOLANKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Habeas Corpus petition has been preferred claiming the following reliefs:-

(2.) Both the parents i.e. mother (petitioner) and father (respondent No.6) belongs to Jodhpur and Kota respectively, and thus are residents of Rajasthan. They both are well educated and earning well in their respective jobs. They are working together in Virtusa Consultancy Service Pvt. Ltd., Hyderabad and while being at the same work place, they decided to enter into a wedlock and got married on 8/12/2016 at Kota. A girl child was born out of their wedlock on 16/4/2021.

(3.) Understanding the sensitivity of the matter as it involves a three years old girl child, learned counsel for the parties jointly expressed their concern in the Court over the welfare of the child while giving healthy suggestions for the same.