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Bombay High Court

Mangalsing S/O. Sampat Gaikwad And ... vs The State Of Maharashtra And Others on 29 October, 2021

Author: V. K. Jadhav

Bench: V. K. Jadhav

                                                                       crwp598.19
                                     -1-

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                937 CRIMINAL WRIT PETITION NO.598 OF 2019

            KUDRAT ALI S/O. MOHAMMAD ALI AND OTHERS
                                   VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS
                                      .....
  Advocate for Petitioners : Mr. Indraneel S. Godsay h/f Mr. Girish K. Thigle
                                    (Naik)
      APP for Respondent-State and authorities : Mr. R.V. Dasalkar
                Advocate for Respondents : Mr. A.G. Talhar
                                      .....

                                    WITH
                  CRIMINAL WRIT PETITION NO. 1910 OF 2019
                                  WITH
                   CRIMINAL APPLICATION NO. 162 OF 2020

          MANGALSING S/O SAMPAT GAIKWAD AND OTHERS
                                   VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS
                                      .....
  Advocate for Petitioners : Mr. Indraneel S. Godsay h/f Mr. Girish K. Thigle
                                    (Naik)
      APP for Respondent-State and authorities : Mr. R.V. Dasalkar
                Advocate for Respondents : Mr. A.G. Talhar
                                     .....

                               CORAM : V. K. JADHAV AND
                                       SANDIPKUMAR. C. MORE, JJ.

DATED : 29th OCTOBER, 2021 PER COURT:-

1. In so far criminal writ petition No. 598 of 2019 is concerned, learned A.P.P. submits that the Police Administration, Municipal Council Administration and the District Administration have jointly appointed Dr. V.D. Songat, the officer of District Women and Child Development Department, Jalgaon as Nodal Officer for submitting the detail report before this court in connection with writ petition No. 598 of 2019.

Learned A.P.P. submits that various activities have been carried out ::: Uploaded on - 30/10/2021 ::: Downloaded on - 31/10/2021 04:40:03 ::: crwp598.19 -2- including counselling of victims and their relatives, education, marriage of the children of the victims, so also the medical check up of the victims and also providing them food kits etc.

2. In so far as criminal writ petition No. 1910 of 2019 is concerned, learned A.P.P. submits that the Police Administration, Municipal Council Administration and District Administration, Ahmednagar have jointly appointed Shri B.B. Warudkar, District Women and Child Development Officer, Ahmednagar as Nodal Officer for submitting the detail report before this Court in connection with writ petition No. 1910 of 2019

3. Learned A.P.P. further submits that the joint efforts have been made regarding installation and maintenance of CCTV cameras in Shivajinagar area in Shevgaon city, District Ahmednagar regarding rehabilitation for 50 families indulging in prostitution through various schemes of Women and Child Development Department and to contain the menace of prostitution. There is proper co-ordination between Nagar Panchayat Shevgaon, Police department and Women and Child Development department.

4. Learned A.P.P. thus seeks time to file detail affidavit in reply of the Nodal Officers of both the districts. Stand over to 18.11.2021.

    (SANDIPKUMAR. C. MORE, J.)                           (V. K. JADHAV, J.)

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