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Delhi HC Takes Cognizance to Facilitate School Admission of Child Whose Parents Are in Custody - (08 Aug 2022)

CIVIL

Delhi High Court has taken suo motu cognizance to facilitate admission of an 8 year old child to school which could not be facilitated for the reason that her parents were in judicial custody in a murder case since July 2021.

Tags : DELHI HIGH COURT   SCHOOL ADMISSION   MURDER CASE   CUSTODY  

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