LAWS(GJH)-2020-2-53

BETAB Vs. STATE OF GUJARAT

Decided On February 18, 2020
Betab Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application is filed under Section 439 of the Criminal Procedure Code, 1973 for enlarging the applicant on regular bail in connection with FIR in connection with C.R.No.I- 33 of 2019 registered with Mahila Police Station (east), Ahmedabad for the offences punishable under Sections 363(A) , 370(3) and 120(B) of Indian Penal Code and Sections 75, 76 and 87 of the Juvenile Justice Act.

(2.) It is mainly alleged in the complaint that the applicant along with other accused persons hatched conspiracy of kidnapping four children and using them for the purpose of begging and committing theft. It is also alleged that the accused persons violated the rights of their own children by also dragging them in the business of begging and rag-pickers instead of fulfilling their needs.

(3.) Heard learned advocate Mr.Ansari for the applicant and learned Additional Public Prosecutor Mr.Patel for the respondent-State.