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P&H HC: Writ of Habeas Corpus Can be Issued for Restoration of Custody of Minor to the Parent - (02 Sep 2021)

CIVIL

Punjab & Haryana High Court has granted relief to a father who had filed a petition alleging illegal custody by his wife and her parents, holding that habeas corpus can be issued for restoration of custody of minor to the parent wrongfully deprived of it.

Tags : PUNJAB AND HARYANA HIGH COURT   RESTORATION OF CUSTODY OF MINOR TO THE PARENT  

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