THRESIAMMA VARKEY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.C. No.50 of 2012 on the files of the Additional Sessions Court Kottayam. The petitioner has filed this Crl.M.C. praying for quashing the final report and further proceedings in the above case.

(2.) The prosecution allegation is that on 5.6.2011, a minor girl aged 13 years was found employed in the house of the petitioner as a made servant for a very meager wage of Rs.100.00 per month.

(3.) On the basis of the said allegation, Crime No.464/2011 was registered in Pala Police Station for the offence under Sec. 26 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the Old Act'). After completing the investigation, the final report was filed before the court by the Police for the above said offence. The learned Magistrate committed the case to the Sessions Court and presently, the case is pending as S.C.No.50/2012 before the court below.