NURJAMMAN LOKMAN LASHKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) 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 so also under the Indian Penal Code and Victim is alleged to have been compelled to involve herself in prostitution, the identity of the victim needs to be concealed, and hence she is referred to as Petitioner No.2 - XYZ. The Registry is directed to maintain the record accordingly.

(2.) This Writ Petition takes an exception to the order dated 17/09/2018 passed by the Additional Sessions Judge, Solapur by which order Criminal Appeal No.92 of 2018 filed by the Petitioner herein came to be rejected and the order dated 08/08/2018 passed by the Additional chief Judicial Magistrate, Solapur in C R No.412 of 2018 sending the Victim XYZ in the aforesaid cirme for a period of one for her care, protection and rehabilitation to Government sudhar Gruh, Maze Maher, Mundhawa, Pune from 08/08/2018 came to be confirmed.

(3.) Brief facts leading to filing of the present Writ Petition are as under :-