MITTER DEV Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the status report and Investigating Officer, ASI Amar Singh of Police Station, Karsog, District Mandi has produced the record.

(2.) HEARD .

(3.) THE allegations against the accused as disclosed from the record, in a nutshell, are that one minor girl was brought by Smt. Hem Lata wife of accused -petitioner to her house situated at Karsog for cleaning utensils etc. with the assurance that she will be admitted in the school and the educational expenses will be borne by her and that she will also be paid a sum of Rs.1500/ - per month. The girl, however, came in the contact of the members of a Non -Governmental Organization, namely "Childline" Mandi on 17.4.2014. She was brought to Mandi and made to produce there before Child Welfare Committee. She made a statement before the Committee that neither she was admitted in any school nor paid anything to her ever since she was taken by the wife of the accused to their house at Karsog and to the contrary the accused -petitioner, her husband besides behaving in an obscene manner tried to make physical contacts with her. The Child Welfare Committee in turn lodged the report with the police of Police Station, Karsog, which has led in registration of the aforesaid FIR against the accused -petitioner.