Madhya Pradesh High Court: Vishal Dhagat, J. disposed off a petition directing SHO’s to register cases against respondents in respective police stations.
The writ petition had been filed for producing members of their family before the Court. Counsel appearing for the petitioners submitted that respondent 8 and 9 had detained family members of the petitioners and using said members as labourers without paying any wages. SDOP Lakhnadon produced 17 persons before the Court.
It was submitted that said persons have been recovered from Gram Panchayat Teraswadi Tehsil Karbi District Kolhapur, Maharastra. It was submitted that respondent 8 and 9 were using these persons as bonded labourers.
Police Officer present before this Court and submitted that action will be taken against respondent 8 and 9 as per law and FIR and case will be registered against them.
Corpus mentioned above who were produced before this Court were set free from the Court and were allowed to go back to their houses.[Kamla Bai v. State of Madhya Pradesh, WP No. 28940 of 2021, decided on 03-01-2022]
Suchita Shukla, Editorial Assistant has reported this brief.
For petitioner: Shri S. N. Saraf
For respondent: Shri S. K. Shrivastava
