JUDGEMENT
M.S.RAMCHANDRA RAO, J. -
(1.)This petition has been filed seeking a writ of habeas corpus with regard to a new bom baby boy bom on 23/5/2022, who is alleged to be in custody of respondent Nos. 4 and 5 by the petitioner. The petitioner is admittedly the natural mother of the baby.
(2.)Before the birth of the child to the petitioner, respondent Nos. 4 and 5 had requested the petitioner and her husband to give the child in adoption, and after the birth of the child, the child was taken away by respondent Nos. 4 and 5, who obtained an agreement from the petitioner and her husband allegedly by use of force.
(3.)It is contended that the petitioner is the natural mother and the natural guardian of the child, that there is no valid adoption as per the provisions of The Hindu Adoptions and Maintenance Act, 1956 (for short 'the Act') and there is also no registered document concerning the adoption as per Sec. 16 of the Act.
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