SUNITA DEVI SAMARJIT SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(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 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 Victim - XYZ. The Registry is directed to maintain the record accordingly.

(3.) This Petition takes an exception to the order dated 19/05/2018 passed by the Designated Court under Protection of Children from Sexual Offences Act, 2012, for Gr. Bombay by which order, the application filed by the mother of victim for custody of her daughter i.e. victim came to be rejected, and custody of victim was ordered to be handed over to CWC, Chembur Children's Home Campus, Mankhurd, Mumbai, till attaining the age of 18 years of victim. It is also directed by the impugned order that after attaining the age of 18 years of victim, the CWC shall handover the custody of victim to her mother and while handing over the custody of victim, Superintendent of CWC, Mankhurd, to verify the documents of claimant.