KAMLA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) It is submitted by counsel appearing for the petitioners that respondent nos. 8 and 9 had detained family members of the petitioners and using said members as labourers without paying any wages. It is submitted by counsel that said members were working as bonded labourers of respondent nos. 8 and 9.

(2.) Today, Shri S. K. Awasthi, SDOP Lakhnadon produced 17 persons before this Court. Said persons are as under:-

(3.) It is submitted that said persons have been recovered from Gram Panchayat Teraswadi Tehsil Karbi District Kolhapur, Maharastra. It is submitted that respondent nos. 8 and 9 were using these persons as bonded labourers.