MAHAVIR YADAV Vs. STATE

JUDGEMENT

(1.) CRL.M.A.14544/2015 (Exemption) Exemption granted subject to all just exceptions. The application is disposed of accordingly. BAIL APPLN.2102/2015

(2.) Ms. Radhika Kolluru, learned APP appearing on behalf of the official respondent states on instructions from the IO in the subject FIR namely Inspector Mahabir Kaushik, Police Station- Kotla Mubarakpur, New Delhi that subsequently the FIR has been modified to include section 370 of the IPC which deals with trafficking.

(3.) Learned counsel appearing on behalf of the applicant makes twofold submissions. Counsel would first urge that the victim was more than 14 years old at the time she was employed by a household with the assistance of the applicant, who operates a placement agency. Counsel would then urge that the gravamen of the charge against the applicant in terms of the provisions of section 370 IPC is not made out since the applicant did not induce the victim and in fact the victim was brought to his placement agency by the latter's aunt.