A.SATISH BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings against the petitioner/accused in C.C.No.499 of 2022 on the file of the learned I Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, registered for the offences punishable under Sec. 3 read with 14 of the Child Labour (Prohibition And Regulation) Act, 1986 (for short 'the Act').

(2.) The brief facts of the case are that respondent No.2, who is a Labour Officer, lodged a complaint before the Police stating that as a part of operation Smile VIII, he along with operation simile saifabad Division team rescued a child boy by name P. Sai Charan, aged 11 years, working as helper at Dhanalaxmi Medical and General Stores, Chintalbasthi Main Road, Khairathabad, Hyderabad. The child was employed by the petitioner. Basing on the said complaint, the Police registered a case against the petitioner in Crime No.14 of 2022 for the offence punishable under Sec. 3 read with 14 of the Act and after completion of investigation, they filed charge sheet, vide C.C.No.499 of 2022 before the learned I Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.

(3.) Heard Sri K. Rathanga Pani Reddy, learned counsel appearing on behalf of the petitioner as well as Sri D. Arun Kumar, learned Additional Public Prosecutor appearing on behalf of respondent No.1-State.