LAWS(BOM)-2022-9-59

BIRANCHI TANDI Vs. STATE OF MAHARASHTRA

Decided On September 16, 2022
Biranchi Tandi Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Pursuant to our order dtd. 8/9/2022, learned Senior Counsel for the petitioners submits that only the respondent No.5 - Vishwa Balak Kendra, Nerul, permitted the parents of the children kept in the said Observation Home, to meet the children i.e. the children mentioned at serial Nos.7 to 11 in Exhibit-A on page No.21 of this petition. Learned Senior Counsel submits that respondent No.4, despite the order dtd. 8/9/2022, did not permit the parents to meet their children i.e. the children mentioned from serial Nos.1 to 6 in Exhibit - A on page No.21 of this petition.

(2.) Learned PP seeks time to take instructions as far as the respondent No.4 is concerned. A responsible officer from the respondent No.4 to remain present on the next date.

(3.) Learned PP submits that the 164 statements of the children from serial Nos.2 to 6 at Exhibit - 'A' at page No.21, are to be recorded before the learned Magistrate and that the parents of the said children be directed to remain present before the learned Magistrate on 19/9/2022 at 10.30 a.m. She submits that till then, the parents should not be permitted to meet their children.