KUSUM LATA Vs. STATE (GOVT. OF NCT DELHI)

JUDGEMENT

(1.) This petition has been filed under Ss. 397/401 Cr.P.C. read with Sec. 482 Cr.P.C. challenging the Order dtd. 17/2/2021 passed by the Ld. ASJ-03, Karkardooma Courts, framing charges against the Petitioner for offences punishable under Sec. 120-B of the Indian Penal Code, 1860 (hereinafter, "IPC") read with Ss. 363/370 IPC as well as Ss. 80/81 of The Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter, "JJ Act").

(2.) The facts, in brief, leading up to the filing of the petition are as follows:

(3.) Mr. Jatan Singh, learned Counsel for the Petitioner, submits that the Petitioner is a medical professional who is merely running a consultation centre for patients seeking IVF treatment and has been falsely implicated in the matter herein. He states that the Petitioner has not been mentioned in the FIR and that no specific role has been assigned to her therein, and that she has merely been arrested on the basis of the disclosure statement of coaccused Shahida.