Kamla Bai And Others vs Of Madhya Pradesh And Others

Vishal Dhagat, J

It is submitted by counsel appearing for the petitioners that respondent nos. 8 and 9 had detained family members of the petitioners and using said

members as labourers without paying any wages. It is submitted by counsel that said members were working as bonded labourers of respondent nos.

8 and 9.

Today, Shri S. K. Awasthi, SDOP Lakhnadon produced 17 persons before this Court. Said persons are as under:-

Raj Thakur S/o Shri Girwar Thakuar aged 24 years R/o Boria Thana Dhuma

Rajesh S/o Girwar Thakur aged 20 years R/o Boria Thana Dhuma

Manno Bai W/o Girwar Thakur aged 45 years R/o Boria Thana Dhuma

Shersingh S/o Anari Lariya aged 38 years R/o Boria Thana Dhuma

Durga Bai W/o Shersingh Lariya aged 27 years R/o Boria Thana Dhuma

Ashok S/o Sukhchand Dhurve aged 34 years R/o Kasai

Sahablal S/o Nibba Bhalavi aged 40 years R/o Kasai

Swarsati Bai W/o Sabablal Bhalavi aged 35 years R/o Kasai

Dhanwati W/o Ashok Dhurve aged 28 years R/o Kasai

10 Raman S/o Sahablal Bhalavi aged 18 years R/o Kasai

Laxmi S/o Sahablal Bhalavi aged 19 years R/o Kasai

12 Navratna S/o Kamal Singh Jharia aged 30 years R/o Kasai

13 Gangaram S/o Shivlal Bhalavi aged 40 years R/o Kasai

14 Om Thakur S/o Jamuna Thakur aged 23 years R/o Tinsa

15 Savita W/o Om Pradhan aged 20 years R/o Tinsa

16 Bhara Bai W/o Pooran Lal Kubreti aged 42 years R/o Hulki Thana Bargi

17 Pooran S/o Gyan Singh Kubreti aged 54 years R/o Hulki Thana Bargi

It is submitted that said persons have been recovered from Gram Panchayat Teraswadi Tehsil Karbi District Kolhapur, Maharastra. It is submitted

that respondent nos. 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 nos. 8 and 9 as per law and FIR and case will be

registered against them.

In view of the aforesaid submissions made by the parties, corpus mentioned above who are produced before this Court are set free from the Court

and they can go back to their houses. Corpus who are produced before this Court live in under jurisdiction of Police Station, District Jabalpur, Seoni,

Dhuma and Lakhnadon. Respective SHOs are directed to register a case against respondent nos. 8 and 9 in their respective police stations in

accordance with law.

Writ Petition is disposed off.