MASTER GOVIND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have preferred this misc. petition seeking protection of life and liberty of petitioners and for quashing of order dated 05.04.2019 passed by Child Welfare Committee In CWC Nos. 653 and 654.

(2.) It is contended by counsel for the petitioners that petitioner Nos.1 and 2 are sons of the petitioner No.3. Petitioner No.3 left her house and she was subjected to ill-treatment by her husband Raghunandan Galav respondent No.4. It is also contended that as per the directions of the High Court, statement of petitioner was recorded under Section 164 Cr.P.C. At that time police produced her children i.e. petitioner Nos.1 and 2 before CWC and CWC has passed order dated 05.04.2019 whereby custody of children have been given to the petitioner No.3. It is also contended that producing the children before CWC handed over to the mother i.e. petitioner No.3 as exercise of petitioner Nos.1 and 2 was due. CWC directed petitioner No.3 to produce petitioner Nos.1 and 2 before CWC on 19.04.2019.

(3.) It is also contended that a child is required to be produced before the committee if a child is need of care and protection provided under Section 2(14) of Juvenile Justice(Care and Protection of Children) Act, 2015(hereinafter called as 'Act').