BHARATHI Vs. STATE

JUDGEMENT

(1.) TWO girls by name Bharathi and Vanajakshi have been sent to the Stri Sadhana for rehabilitation under Section 6 (ii) of the Madras Suppression of Immoral Traffic Act.

(2.) THE Inspector of Police, E Division, found these two girls under the age of 18 being: used for immoral purposes by one Varalakshmj who pretended to be an extra in the cinemas, but really a brothel keeper.

(3.) THERE were enquiries by the Probation Officer, 5th Circle, and the girts agreeing that they were being so misused also informed the Probation Officer that they were fed up with the life led by them and wanted a chance to be give to them. Therefore, the matter came up before the Juvenile Court composed of four lady Magistrates. I must agree with the learned advocate Mr. Krishnamurthi that the strict formalities prescribed by law, the summons procedure, was not followed in the trial of these cases. But in applying the strict procedure under the summons cases, we have to remember two things, viz. , that the presiding Magistrates are philanthropic ladies unversed In law and secondly they are snuff expected to concentrate their attention upon rehabilitation and not upon nice technicalities oft procedure. In fact they are expected to fallow as far as possible the summons procedure.