SUBHRA PAL DUTTA Vs. STATE

JUDGEMENT

(1.) Heard the learned Advocates appearing for the parties.

(2.) Pursuant to our earlier order dated 22.08.2019, investigating officer is personally present in Court today. His presence is noted and dispensed with.

(3.) Child labour is a blot on the face of Indian democracy. Even after seven decades from the Constitutional pledge to secure social and economic justice to all particularly vulnerable sections of society viz, women and children, we are confronted with the allegation that the petitioner, an educated lady and that too the spouse of a responsible public functionary had physically abused a minor child belonging to Schedule Tribe community who was employed in her household as a domestic help.