ROUSAN ARA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ganguly, learned counsel for the petitioner. Also heard Mr. B. B. Gogoi, learned Addl. P.P., Assam, for the state respondent.

(2.) The petitioner, namely, Ms. Rousan Ara Begum aged about 61 years has prayed for protection under Section 438 Cr.P.C. in the matter of Morigaon P.S. Case No. 339/2020. At the time of registration of the case Section 326 was not there but later on it was added along with Sections 75 of Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) F.I.R in this case has been lodged by Commissioner for Persons with Disabilities Assam who is the nodal officer State Resource Centre for Women, Assam. It is alleged that the petitioner runs one NGO by the name of 'Ujjwala Home' at Morigoan. In the FIR it is alleged that the inmates of the said home are not provided with proper food. It is also alleged that the inmates were subjected to physical harassment. It is specifically alleged that on one occasion one women was branded with hot iron and another women was tied with iron chain so that they could not escape from the said home.