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P&H HC: Habeas Plea in Child Custody Case Not Maintainable if Child is With Natural Guardian and Safe - (26 Mar 2026)

CONSTITUTION

P&H HC held that a habeas corpus petition in a child custody dispute is not maintainable when the child is with a natural guardian and no imminent threat exists, noting that custody with a natural guardian cannot be deemed illegal without exceptional circumstances affecting the child’s welfare.

Tags : HABEAS PLEA   CHILD CUSTODY   NATURAL GUARDIAN  

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