PUSHPA DEVI Vs. STATE (GOVT OF NCT DELHI)

JUDGEMENT

(1.) The petitioner seeks regular bail in case FIR No. 198/2018 under Sections under Section 3 of Child Labour (Prohibition and Regulation) Act; Section 75 of Juvenile Justice (Care and Protection of Children) Act; under Section 16 of Bonded Labour System (Abolition) Act, 1976, District West Delhi, registered at Police Station Hari Nagar, New Delhi.

(2.) The allegations in the subject FIR are that a rescue operation was conducted at the house of the co-accused where a minor girl child aged about 8 to 9 years was found employed.

(3.) It is contended that the petitioner runs a placement agency and had brought a minor girl child from her native village in Bihar and employed in the subject household. The petitioner has been in custody since 205.2018.