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Child's Emotional Attachment with Grandparents Not Enough to Deny Custody to Parents: Bombay HC. - (08 Sep 2025)

FAMILY

Bombay HC ruled that a child's custody can't be granted to grandparents solely due to emotional attachment, which doesn’t outweigh biological parents' rights. The court allowed a father's habeas corpus plea after grandparents refused to hand over custody.

Tags : EMOTIONAL ATTACHMENT   CHILD'S CUSTODY   GRANDPARENTS   BIOLOGICAL PARENTS  

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