KHADEEJA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is arrayed as the sole accused in Crime No. 323/2016 registered at the Adhur Police Station under §§ 323 and 324 of IPC and Section 79 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) The informant is a minor girl aged 12 years. Information was received that the applicant herein had engaged the minor child and that she was being subjected to physical abuse. The child was taken into custody and her statement was recorded. In her statement, she narrated that her father had received a sum of Rs.25,000/- from one Suhara and the custody of the child was entrusted to the daughter of the applicant herein on the assurance that she would be paid a sum of Rs.1,000/- per mensem as salary. She was made to do household works at Mangalore. Later, when the applicant herein returned to her house at Adhur, the minor child was taken with her. She narrated that she was made to work in the household and that she used to be beaten with sticks. Some allegation is also levelled against the grandson of the applicant. She further alleged that she was deprived of food as well. On the basis of the aforesaid statement, the subject crime was registered.