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[Cites 4, Cited by 0]

Punjab-Haryana High Court

Janak Raj vs Chandigarh Administration on 2 February, 2012

Author: Kanwaljit Singh Ahluwalia

Bench: Kanwaljit Singh Ahluwalia

Crl. Misc. No.M-39376 of 2011                                          [1]

IN THE HIGH COURT OF PUNJAB                        AND HARYANA AT
               CHANDIGARH.



                                       Crl. Misc. No.M-39376 of 2011

                                       Date of Decision: 2 - 2 - 2012



Janak Raj                                                 .....Petitioner

                                v.

Chandigarh Administration                                 .....Respondent



CORAM: HON'BLE MR.JUSTICE KANWALJIT SINGH AHLUWALIA

                                ***

Present:    Mr.R.K.Verma, Advocate
            for the petitioner.

            Mr.Hemant Bassi, Advocate
            for the respondent.

                                ***

KANWALJIT SINGH AHLUWALIA, J. (ORAL)

The present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in a case arising out of FIR No.229 dated 18.11.2011 registered at Police Station Sector 3, Chandigarh under Sections 370, 371 IPC and Section 26 of the Juvenile Justice Act.

As per prosecution, allegation against Janak Raj is that young children were brought from Bengal and were employed as domestic help in and around Chandigarh and furthermore five children were recovered from the custody of petitioner Janak Raj.

Counsel for the petitioner states that from prosecution case only inference which can be drawn is that petitioner was facilitating employment Crl. Misc. No.M-39376 of 2011 [2] of children in various houses for domestic help, it cannot be said that he was engaged in the purchase or trade of the children.

At this juncture, this Court shall refrain to comment on the submissions made by counsel for the petitioner.

Petitioner is stated to be in custody since 18.11.2011. Till today even the challan has not been submitted. Trial will take a long time to conclude. Allegation against the petitioner shall be proved during the course of trial, when the evidence shall be adduced by the prosecution. Further detention of the petitioner is not warranted. He is ordered to be released on bail to the satisfaction of Chief Judicial Magistrate, Chandigarh.

Petition stands disposed of.

( KANWALJIT SINGH AHLUWALIA ) February 2, 2012. JUDGE RC