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Delhi High Court: Issue of Paternity Cannot be Examined in Habeas Corpus Petition - (28 May 2019)

CONSTITUTION

Delhi High Court has held that the issue of paternity cannot be determined in a habeas corpus proceeding. The Court was dealing with a habeas corpus petition filed by a couple claiming that a child in the custody of Bal Sahyog - a child care NGO- was their child.

Tags : DELHI HIGH COURT   HABEAS CORPUS  

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