LAWS(DLH)-2010-5-77

SHOBHA Vs. STATE

Decided On May 05, 2010
SHOBHA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This petition exposes the sordid modus operandi adopted by certain persons with vested interests to drag the gullible, poor and innocent girls into the flesh trade. Meera, daughter of the petitioner herein, also became victim into the hands of such persons.

(2.) As per the averments made in this petition, the petitioner is a resident of West Bengal. She was having a Government job in Bengal. Although, she was having a job, she wanted her daughter to get employment in Delhi. Though, it is not stated in so many words, presumably, it was because of the reason that her daughter did not see any prospect of finding a job in her native place and for a greener pastures she came to Delhi. In the month of September-October, 2002, the petitioner took leave from her employer and came to Delhi with her daughter Meera by train. Her daughter was 18 years of age at that time. While in train, three boys started interaction with the petitioner and her daughter. During these talks, the daughter of the petitioner revealed that she was going to Delhi in search of a job. These boys exchanged names, addresses and phone numbers with Meera.

(3.) After reaching Delhi, Meera got a job of maid/aaya at a Kothi situated at Vasant Vihar, New Delhi. The petitioner further avers that in January, 2003 two boys who had met her in the train came to see her in a neighbourhood park of Vasant Vihar where she had taken the child of her employer for recreation. Those boys on the pretext that they would like to entertain the child, took away the child from her and did not return thereafter. In these circumstances, Meera informed her employer about this incident. FIR no. 9/2003 was lodged in respect of the said kidnapping of child. The child was recovered and the two boys who had taken the child were arrested. Meera was also arrested in the said FIR. Matter is still pending trial and, therefore, we are not commenting upon the veracity of the aforesaid narration as given by the petitioner and also as to whether Meera had any role in the said episode or not.