Bombay High Court
Premchand Ramanand Rajbhar vs State Of Maharashtra And Anr on 18 August, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
2025:BHC-AS:36177-DB
01-WP-4415-25.odt
JYOTI IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJESH
MANE CRIMINAL APPELLATE JURISDICTION
Digitally signed
by JYOTI RAJESH
MANE
Date: 2025.08.22
18:10:54 +0530 WRIT PETITION NO. 4415 OF 2025
Shri. Premchand Ramanand Rajbhar ... Petitioner
V/s.
The Senior Inspector of Police & Anr. ... Respondents
----------
Mr. Brijesh Shukla a/w. Mr. Shankush Tripathi, for Petitioner.
Mr. Mayur Sonavane, Addl. P.P. for the Respondent - State.
API Amar Kamble and WPSI Ashwini Padvale of Mankhurd Police Station,
Mumbai.
----------
CORAM : RAVINDRA V. GHUGE AND
GAUTAM A. ANKHAD, JJ.
DATE : 18th AUGUST, 2025.
ORAL JUDGMENT : (Per : GAUTAM A. ANKHAD, J.)
1) Rule. Rule is made returnable forthwith. With the consent of the
parties, the matter is heard finally.
2) The Petitioner has filed the present Petition under Article 226 of
the Constitution of India, seeking a Writ of Habeas Corpus in respect of his
daughter, who was missing since 22nd July 2025. By our order dated 14 th
August 2025, we directed the police to secure the presence of the minor
01-WP-4415-25.odt
before this Court.
3) The matter was taken up in Chambers today to facilitate an
interaction with the minor and ascertain her preference if she wished to
continue residing at the Child Welfare Committee (CWC) located at
Parshwadi, Mankhurd, Mumbai or return to her parental home. The minor was
produced before us by PSI Ms. Ashwini Padwale and API Mr. Amar Kamble.
4) In order to ensure her comfort, we directed the Advocates and
parties to wait outside. We inquired into her well-being, background, and age.
The minor stated that her date of birth is 27 th April 2008, though her Aadhaar
Card records it as 24th April 2008. She further stated that until recently, she
was pursuing her 11th grade studies at Siddharth College, Flora Fountain.
5) During our interaction, the minor appeared composed, confident,
and answered all questions without hesitation. She expressed a clear desire to
continue residing at the CWC until she delivers her baby, and to shift to her
parents residence along with the baby, only thereafter. She had no complaints
against either her parents or her male friend, who is presently under arrest.
She stated that her male friend earns his livelihood through carpentry work.
They intend to marry once she attains the age of majority. She confirmed that
01-WP-4415-25.odt
he has taken good care of her during the past few months. She requested that
assistance be extended to him for securing bail so that they can remain
together.
6) After interacting with the minor, we also heard the Petitioner and
the learned Advocates. We apprised them of the minor's wishes. The
Petitioner, visibly anguished, urged us to direct the minor to return to the
parental home. He submitted that his family cannot accept an inter -
community/religion marriage. At her adolescent age, she lacks the maturity to
fully comprehend the consequences of her decisions. He assured that the
family is ready and willing to take her home, and would provide care during
her pregnancy and thereafter.
7) Having heard the Petitioner and the learned Advocates, and after
extensively interacting with the minor, we find that this Petition is worked
out, as the minor has been produced before us. We find that the minor has
demonstrated an ability to understand the implications of her choices and has
expressed her wish to remain at the CWC. To our queries, she declined to
return to her family at this stage, possibly apprehending the social stigma that
her family may face. She, however, reiterated that she cares for her family and
desires to maintain good relations with her parents.
01-WP-4415-25.odt
8). We are mindful that the Court cannot compel her to reside with
her parents against her express wishes. The welfare of the minor, who is
pregnant, is now of paramount importance. Considering these peculiar facts
and to safeguard her well-being, we issue the following directions:
(i) The minor shall continue to reside at the CWC, Parshwadi,
Mankhurd, Mumbai, until she attains the age of 18 years. However, if
she subsequently expresses a desire to return to her parents, CWC shall
permit the same, upon completion of the requisite discharge formalities.
(ii) The parents shall be permitted to meet the minor in accordance
with the Rules of the CWC. If circumstances so warrant, the CWC shall
depute a lady supervisor to facilitate such interactions.
(iii) The CWC shall ensure that the minor receives proper medical
care, including regular check-ups at a Government or Municipal
hospital.
(iv) In the event the minor's male friend requests for legal assistance,
the State Legal Services Authority shall extend appropriate free legal
aid, to enable him to avail such remedies as are available to him in law.
01-WP-4415-25.odt
9) The Petition stands disposed off in the above terms. Rule is
discharged.
( GAUTAM A. ANKHAD, J. ) ( RAVINDRA V. GHUGE, J.)
