BUNTY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal revision petition has been filed against the impugned order dtd. 29/7/2015 passed by the Additional Sessions Judge No.5, Jaipur Metropolitan in Sessions Case No.05/2015 by which the charges have been framed against the petitioner for the offences under Ss. 370(5) and 374 of IPC and under Ss. 23 and 26 of the Juvenile Justice (Protection & Care) Act, 2000 (for short, "the Act of 2000").

(2.) The case of the prosecution is that the petitioner brought some minor children from the State of Madhya Pradesh for getting forceful labour from them and he was found to be involved in the offence of committing human trafficking. As per the statements of the minor children, they were forcefully taken against their wishes for conducting forceful labour. Finding a prima facie case against the petitioner for the above stated offences, charges have been framed against him vide impugned order dtd. 29/7/2015. Aggrieved by the aforesaid order, the instant petition has been filed.

(3.) Contents of the petition indicate that no offence is made out against the petitioner and he has been falsely booked in this case. On this count, the instant petition has been filed by the petitioner for discharge from the alleged offences.