STATE Vs. NAYAN AHMAD

JUDGEMENT

(1.) In the instant case, a girl namely Reshma, who was aged about ten years at the time when the inspection was carried out, was staying with the consent of her grandmother Smt. Tara Bai with the respondent. Keeping in view the child's unfortunate past who had been abandoned by her father and her mother was of an unsound mind, her grandmother thought it would be in the best interest for the granddaughter's future, if she be handed over to the respondent's family. Accordingly, she did.

(2.) But, bad luck of the child, on the complaint of President, Scientific Welfare Society, IARI, Pusa, New Delhi, a joint operation/inspection was conducted on 24.11.2009 at House No.19B, First Floor, Scientific Apartment, Pusa Campus, New Delhi wherein the respondent resides alongwith his family and a girl child namely Reshma, who was found to have been working as domestic help for the last 01 years and was immediately rescued from the said house.

(3.) The said child was produced by Child Welfare Committee, Nirmal Chaaya, Jail Road, New Delhi on 30.11.2009, and made a statement as under:-