GOURIBHATRA Vs. STATE PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioners along with their counsel are present before the Court.

(2.) The detenue by name Kumari Parboti Bhatra is produced before the Court by Smt. Kanthamma, WHC- 8331. Smt. Ramadevi, the Superintendent of Government Children Home (Sarakari Balakiyara Balamandira), situated behind Kidwai Hospital, Bengaluru, (for short, 'CWC') is present before the Court.

(3.) On enquiry, Smt. Ramadevi, the Superintendent of Government Children Home and also the learned Additional Advocate General, it revealed that, Respondent No.6-M/s. Talaash Association found that the minor girl (detenue) was in the house of one Mr. Siba Prasad at Bengaluru as a child labour and therefore, it appears they have lodged a complaint before the Bellandur Police in that regard. In turn the 4th respondent-Police, on the basis of the said complaint, registered a case in Crime No. 25/2019 under the provisions of Juvenile Justice Act, I.P.C., and Child Labour (Prohibition and Regulation) Amendment Act, 2016, and taken the custody of the detenue (minor girl) and handed over the said child to Respondent No.5-CWC. In turn the said child (minor girl) was placed before the Respondent No.5-CWC for appropriate proceedings to be initiated in this regard. The respondent No.5- CWC, after following the procedure, has passed an order dated 19.02.2019 ordering to the concerned Police to transmit the said minor girl (detenue) to the concerned CWC at Odisha for further proceedings and appropriate orders.