UMARANI BHARAT SARKAR MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel for the parties.

(2.) At the outset it is required to be noted that since the crime registered by the Police is under the Immoral Traffic (Prevention) Act, 1956 (for short "the said Act") so also under the Indian Penal Code and Victims are alleged to have been compelled to involve themselves in prostitution, the identity of the victims needs to be concealed, and hence they are referred to as Victims - XYZ. The Registry is directed to maintain the record accordingly.

(3.) This Writ Petition takes exception to the order dated 02/03/2019 passed by the Additional Sessions Judge, and City Civil & Sessions Court, Greater Mumbai by which order Criminal Appeal No.721 of 2018 filed by the PetitionersVictims against the order dated 22/10/2018 of the learned Metropolitan Magistrate, 54th Special Court for ITPA, Mazgoan, Mumbai came to be dismissed. By order dated 22/10/2018 the learned Magistrate directed the Superintendent of Navjevan Mahila Vasti Griha to send the Victims to Government Organizations run by the State for a period of one year from the date of said order.