JYOTI TIWARY Vs. SUBHASH KUMAR SINGH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is directed against the order dtd. 10/4/2024 passed by the Addl. Principal Judge, Addl. Family Court-II, Ranchi, by which, the petition filed by the respondent, (petitioner herein) under Order 7 Rule 11 of the CPC and Sec. 9 of Guardians and Wards Act, has been rejected.

(2.) The brief facts of the case, as per the pleading made in the petition, required to be enumerated, which reads as under:-

(3.) It is the case that the marriage between the petitioner wife and the respondent husband was solemnized according to the Hindu Rites and Ceremonies on 10/11/2006 at Delhi. Out of this wedlock, one male child namely Aayan Pratap Singh was born on 16/7/2009. After marriage, they lived together almost for ten years. The petitioner was subjected to cruelty physically/mentally and thereafter in February, 2017 by playing deceit, shifted with the petitioner wife along with the minor son in a rented accommodation in East Delhi and admitted the minor son in a School. Thereafter, after sending the petitioner out for an interview, the respondent with the help of his sister and brothers took the minor son with all jewellery, valuable items including educational certificate.