SHABANA Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioner- Km. Shabana (Minor) approached this Court through her mother/natural guardian with following reliefs:

(2.) The brief facts which are necessary for disposal of the petition are that the detenue is a minor. She was kidnapped and taken away to Mumbai about two years back by a person named Aliyar alias Aman. There she was forced into prostitution and undergone physical exploitation several times. The detenue, anyhow, managed to escape from the clutches of her kidnappers and came to Lucknow in June, 2019, where she lodged a First Information Report on 14.06.2019 vide Crime No. 120/2019 under Section 370 I.P.C. Police Station Mahila Thana District Lucknow.

(3.) After lodging the First Information Report, the detenue was sent to Women Shelter Home, Lucknow by the police personnel and her statement under Section 164 of the Code of Criminal Procedure was recorded. Subsequently, when the matter of detenue was referred to Child Welfare Committee, Lucknow, the mother/natural guardian of detenue claimed her custody, which was considered by the Child Welfare Committee and custody of detenue/minor was given to her mother vide order dated 25.06.2019.