Supreme Court: In a criminal special leave to appeal against Andhra Pradesh High Court’s decision, whereby the four-and-a-half-years child’s custody was granted to his father and the permission to take him to USA for his all-round welfare was granted, the Division Bench of Surya Kant and KV Viswanathan, JJ. allowed the appellant- mother’s appeal and stayed the operation of the High Court’s decision.
The father of child was citizen of USA, working as software professional. The couple was blessed with a male child on 25-05-2019 and he was a citizen of USA. The child was admitted in a good school and was staying in USA till February 2023. Thereafter, due to strained relationship between the parties, child’s mother along with the child came to India in March 2023 and stayed with her parents. Due to irreconcilable differences, the child’s father filed divorce petition attributing physical and mental cruelty against his wife. In retaliation, his wife initiated criminal proceedings against him Sections 498-A, 506 read with Section 34 of the Penal Code, 18601 and Sections 3 and 4 of Dowry Prohibition Act, 1961.
For a detailed report of High Court’s decision, refer to: Andhra Pradesh HC grants custody of four-and-a-half-years old child to father; permits to take the child back to USA for all-round welfare
The Court, upon considering the affidavit and undertaking filed by the appellant-mother, stayed the High Court’s decision, till further orders. The mother had stated in her undertaking that she got herself a job in Consulate General of India’s office at San Francisco, United States on 31-05-2024 and that she had applied for US citizenship and duly attended for interview. The Court noted that it was stated that she was willing to take her son along with her to San Francisco, United States within two weeks from 29-07-2024. She had also undertaken to ensure the admission of her son in a good school. Co-operation with father and facilitation of visits to son was ensured. The Court noted that she had undertaken to share the part of financial burden of son’s welfare.
Hence, the Court directed that the child shall continue in mother’s custody subject to further directions.
CASE DETAILS
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Citation: Appellants : Respondents : |
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CORAM :
Buy Penal Code, 1860 HERE
1. Sections 85, 351(2) and 3(5) of Nyaya Sanhita, 2023 respectively.
AT any cost these stupid Bitches separate the father from child and some bloody Advocate never try to understand the true relationship of Father and Son – same way even the court also
once old saying is said that the color of the inner items shown by females – they wins the case even if she is the worst women on earth
These bitches first for the sake of marriage they will and to GET women hood name plate they have child and show to the society as prostitute in disguise.