AUDUMBER ALIAS SHUBHAM PEDNEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD.

(2.) IN this petition, the Petitioner who is an accused in Crime No.73/2009 of Porvorim Police Station has assailed the Order dated 1-8-2009 of the learned Children's Court, Panaji, cancelling the conditional bail earlier granted to him by the said Court by Order dated 27-7-2009.

(3.) THE family of the Petitioner had engaged a maid of about 10 years of age. On account of ill treatment meted out to her, the said maid (name withheld) slipped out from their house at Porvorim and proceeded to Mapusa, and was noticed by Mapusa Police Station with extensive burn injuries as a result of which the Mapusa Police Station sought the assistance of SCAN(Stop Child Abuse Now) on whose behalf a complaint was lodged which came to be registered under the Crime No.73/2009 under Section 324 r/w 34 I.P.C., and Sections 7(C) and 8(2)(9) of the Goa Children's Act, 2003. The victim was got examined on the same day and the certificate shows that the injuries found on her person were described as simple in nature. A panchanama of the scene, namely the house of the Petitioner was done on the same day, and the Petitioner was arrested. In the course of the said panchanama, the articles involved were seized including a steel spatula/kailato, by the hitting of which, the burn injuries were inflicted on the said victim.