X(MINOR) Vs. STATE OF U.P.

JUDGEMENT

(1.) In view of the provisions of Sec. 228-A of Indian Penal Code and the mandate of Hon'ble Supreme Court in the case of Ravi Shankar alias Baba Vishwakarma Vs. State of Madhya Pradesh, (2019)9 SCC 689 the victim herein after referred to as 'X'.

(2.) Heard learned counsel for the revisionist and Shri S.K. Pal, learned Government Advocate assisted by Shri Anirudh Sharma, learned Additional Government Advocate representing the State.

(3.) Being aggrieved and dissatisfied by the order dtd. 24/1/2022 passed by the Child Welfare Committee, Kasganj whereby the victim 'x' was directed to be kept in Rajkiya Bal Grih (Balika), Swaroop Nagar, Kanpur, the second revisionist, who is the mother of the victim has approached this Court by filing this criminal revision for setting aside the aforesaid order and also for handing over the custody of 'X' to her.