T. D. SUBRAMANYAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard. The Application -I.A. No.I/2016 filed seeking permission to assist the prosecution is allowed.

(2.) Heard the learned advocate for the petitioners, Advocate for applicant in IA.I/2016 and the learned HCGP.

(3.) The First Information Report divulges that, on 29.01.2016 with the assistance of District Child Protection Unit Staff, Maluru; Labour Inspector, CMC Member and Malur Police, have rescued four children viz., Venkatesh, aged 16 years, Rajkumar, aged 15 years, Murugesh and Muniraju, 16 years, who were working as bonded labours in the agricultural land which belongs to Petitioner Nos. 1 & 2. It appears the statements of the children were recorded and thereafter, the investigating Agency came to know that the said children were trafficked from Tamil Nadu through Petitioner No.3 -Smt. Kotamma. The petitioners made the children to work from morning till evening and the children were not provided sufficient food and other facilities. On these allegations, the respondent -police have registered a case in Crime No.67/2016 for the offences punishable under Sections 370 and 374 of IPC r/w. Sections 16, 17, and 18 of the Bonded Labour System (Abolition) Act, 1976 and Section 26 of the Juvenile Justice (care and protection of Children) Act, 2000.