SARASWATHI Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, the learned counsel for the 4th respondent / accused and the learned Government Advocate (Crl.Side) for the State / R1 to R3.

(2.) THIS is a petition for cancellation of bail that has been granted by the learned District Munsif -cum -Judicial Magistrate Court, Uthukottai on 14.06.2013 in Crl.M.P.No. 1595 of 2013, to the accused / 4th respondent. The victim is the petitioner before this Court.

(3.) ON information that there are bonded labourers working in the Brick Kiln run by the accused, the Tahsildar of Thiruvallur conducted a surprise inspection on 10.06.2013 in the Brick Kiln and found that 273 persons were being kept as bonded labourers and rescued them. Thereafter, on 12.06.2013, the Tahsildar had given a written complaint to the Police for registering a case against the accused, based on which Police registered the case in Crime No. 285 of 2013 for the offences under Sections 374, 341, 370(3)(4) IPC, Sections 9, 16, 17 and 18 of Bonded Labour System Abolition Act, 1976 and Section 14 of the Child Labour Prohibition and Regulation Act, 1986. Police arrested the accused and produced him before the learned District Munsif -cum -Judicial Magistrate Court, Uthukottai on 14.06.2013 and on the same day, the accused filed bail application, on which learned Magistrate passed the following order: