MOHAMMAD RAFIQ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.

(2.) The petitioner has been arrested in FIR No. 214/2019 of Police Station Sadar, District Sriganganagar for the offences punishable under Ss. 370, 374 of IPC and Ss. 7, 9, 11 and 14 of Child Labour (P and R) Act, 1986 and Sec. 79 of JJ Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that petitioner has falsely been implicated in this case. It is argued that petitioner is not owner of the factory and he is also a labour of the factory from where the police had found minor children working hazardous works.