JULIA LAWRENCE FERNANDES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C. filed by the aforesaid Applicant apprehending his arrest in C.R.No. 13 of 2021 registered with DCB, CID Unit I, Mumbai for offences under Sec. 370(4) , 465 , 466 , 468 , 471 r/w. 34 of the Indian Penal Code .

(2.) Heard learned Counsel for the Applicant, and learned APP for the State. I have perused the records and considered the submissions advanced by the learned Counsel for the respective parties .

(3.) The material on record prima facie indicates that the police had received information that the co-accused Ruksar Shaikh and Shahajahan Jogilkar were involved in sell of children. The first informant Santosh Anant Shellar, Police Head Constable, attached to DCB, CID, Unit 1, verified the hospital records and ascertained that the co-accused Ruksar Shaikh had given birth to a male child on 1/12/2020. It was revealed that the biological mother had sold the said child for an amount of Rs.1,50,000.00 through Rupali Varma. About prior to one and half year also she had given birth to a female child. The said child was also sold through said Rupali Varma for an amount of Rs.60,000.00. It was also revealed that Shahajahan Shaukat Jogilkar had sold her male child to Sanjay Pandam at Dharavi.