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P&H HC: No Inherent Right Vested in Husband to Claim Custody of Minor Girl - (15 Mar 2021)

FAMILY

Punjab and Haryana High Court has held that a minor girl who marries with her consent and refuses to stay with her parents, can be sent to child protection home. The Court has held that there is no inherent right vested in the husband or his relatives to claim custody of the minor girl by filing writ of habeas corpus.

Tags : PUNJAB AND HARYANA HIGH COURT   CUSTODY OF MINOR GIRL  

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