RACHNA KANSAL Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No.13991/2015 (Exemption) Exemption allowed, subject to all just exceptions. Accordingly, the application is allowed.

(2.) Learned counsel appearing on behalf of the petitioner submits that the child in question was employee of her husband and used to do petty works at house, who was rescued by a NGO and thereafter above noted FIR was registered. The statement of the child was recorded by Child Welfare Committee wherein it is stated that he was brought to Delhi by one Jahaman, his cousin brother and he was studying in 6th standard at that time. His cousin was working in Delhi and also put him in employment with the husband of petitioner. They used to pay an amount of Rs.4,000/- per month with food and drinks. Accordingly, they used to send Rs.2,000/- per month to his father in every 5-6 months. The family used to provide home food which they had cooked up for themselves. He used to work from 06.00 AM to 12 PM midnight.

(3.) He further stated that they used to take him also for outings with the family. He narrated one incident that while he was eating namkeen petitioner came and beaten him with spoon and wiper. The similar version has also been recorded in the statement of child under Section 164 of the Cr P C.