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Patna HC: Minor Girl Expressing Fear of Life in Parent’s Custody May be Sent to Shelter Home - (18 Jan 2024)

CIVIL

Patna High Court has held that when a minor girl expresses her fear of life in her parent’s custody, the court may exercise its jurisdiction of sending the girl to a shelter home. The Court further added that the husband is not entitled to seek the custody of such minor by a writ of Habeas Corpus.

Tags : PATNA HIGH COURT   SHELTER HOME   MINOR GIRL   HABEAS CORPUS  

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