SRI DILEEP @ DILEEP KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused filed under Section 439 of Cr.P.C. to release the petitioner on bail of the alleged offence punishable under Section 16 , 17 , 18 of the Bonded Labour System (Abolition Act) 1976, Section 14 of the Child Labour Prohibition and Regulation Amendment Act and Section 370 of IPC registered in respondent Police station in Crime No. 286/2017.

(2.) Brief facts of prosecution case as per complaint averments that one Dinesh. P Tahasildar, Anekal has lodged a complaint before the respondent police stating that on the instruction of Assistant Commissioner, Bengaluru South, the complainant with the help of Revenue Department, Police department, Labour department and with the help of N.G.O the complainant conducted the enquiry in the Madappanadoddi (Mahanthalingapura) village regarding the labours who are working in that village as a stone breaking work namely Rajappa S/o Ramanabovi aged about 55 years, Munilakshmamma W/o Rajappa aged bout 40 years, Guru S/o Rajappa aged about 21 years, Madesh S/o Rajappa aged about 23 years, Anjali D/o Raju aged about 13 years, Kiran S/o Chinnaraj aged about 34 years, Chinnaraj aged about 37 years, Kasturi, D/o Chinnaraja aged about 10 years, Sukanya D/o Chinnaraja aged 7 years, Chaitra D/o Chinnaraj aged about 6 years and on enquiry they told in front of all that they belong to Krishnagiri District and one Dileep has brought them there for coolie/labour/daily wages work and the complainant requested to take action against the said Dileep as per law. On the basis of the said complaint, case came to be registered against the petitioner for the alleged offence.

(3.) Heard the arguments of the learned counsel appearing for the petitioner and so also learned High Court Government Pleader for respondent-State.