KOTHAKONDA AISHWARYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings in C.C.No.2205 of 2021 on the file of II Additional Junior Civil Judge-cum-XIX Additional Metropolitan Magistrate, Cyberabad at Malkajgiri for the offences under Ss. 75 and 79 of Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act') against the petitioner/A1.

(2.) The facts of the case are that the 2nd respondent, who is the volunteer in District Child Protection Unit, Medchal District, conducts operations along with others to save child labour in pursuance of Operation Muskan. On credible information, the 2nd respondent along with team deployed for Operation Muskan, conducted search for rescuing the children employed as laborers. On 9/7/2021, the rescue team went to Everbest Foods Company, Subhash Chandra Nagar, Kushaiguda and found girls working in the company. On enquiry, four girls disclosed that they are aged 17 years, one girl 16 years and another girl 14 years.

(3.) The police, having investigated the case, filed charge sheet for the offences under Ss. 75 and 79 of the Act.