SAVITRI Vs. STATE OF DELHI

JUDGEMENT

(1.) The applicant/accused seeks anticipatory bail in case FIR No. 508/2025 of Police Station Sangam Vihar for offence under Sec. 33 of Delhi Excise Act 2009, under Sec. 78 of JJ Act 2015 and under Sec. 95/112 of BNS 2023.

(2.) Broadly speaking, the allegation against the accused/applicant is that she trafficked a child from native village and got him employed in Delhi in sale of illicit liquor. The FIR was registered on the statement of a constable, who during patrol duty witnessed the sale of illicit liquor in a narrow lane of the area. When the constable tried to apprehend, the lady Kajal who was selling the illicit liquor alongwith the child ran away but the child got apprehended alongwith the pouches of illicit liquor in a plastic bucket. In the course of investigation, it came out that the child had been brought to Delhi by the accused/applicant, who is a close relative of the lady Kajal found selling illicit liquor and the entire family of the said lady as well as the accused/applicant are engaged in sale of illicit liquor.

(3.) Learned counsel for accused/applicant submits that since the lady namely Kajal who was allegedly selling illicit liquor with the child has been arrested, nothing is to be recovered from the accused/applicant, so there is no purpose of arresting her. Further, it is contended by learned counsel for accused/applicant that even according to prosecution case, the only role of the accused/applicant was to bring the child to Delhi and there is nothing to suggest that she brought him to Delhi for sale of illicit liquor. It is also argued that against the accused/applicant there is no material to connect her to the alleged sale of illicit liquor.