SATYA PRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No. 330/2018 under Sections 75/79 of the Juvenile Justice Act, registered at Police Station Karol Bagh, Delhi.

(2.) The allegations against the petitioner in the FIR are that a raid was conducted by the SDM consequent to a complaint received from a NGO/Salaam Balak Trust. During the raid two boys were found working in the Dhaba of the petitioner; one aged about 17 years of age and the other aged about 18 years. As per the FIR, the boys were rescued and produced before the Child Welfare Committee.

(3.) Learned Addl. PP submits that in the statements under Section 164 Cr. P.C., the children have not deposed anything against the petitioner and stated that they have been voluntarily working.