The Single Bench of the Delhi High Court in the case of Delhi State Legal Services Authority vs State & Ors. consisting of Justice Anoop Kumar Mendiratta directed DSLSA to suggest guidelines/safeguards which may be adopted in any eventualities, prior to the release of children by CWC or by any other authority.
Facts
Learned counsel for the petitioner submitted that in terms of an order a verification was to be made in respect of 11 children, who were released by CWC to their parents. It was submitted that out of 11 children, status report had been filed by the State in respect of 8 children while report regarding remaining 3 children was yet to be filed. It was also informed that some of the children were residing in Nepal and as such, the requisite enquiry/verification was being co-ordinated through Co-ordinate Agencies with association of Ministry of External Affairs.
Order
The Bench directed the DCP, Anti-Human Trafficking Unit/Crime, Kamla Market to ensure that status report is filed positively before the next date of hearing, and to remain present in the Court on the next date of hearing. The Secretary, DSLSA was also directed to suggest guidelines/safeguards which may be adopted in any eventualities, prior to the release of children by CWC or by any other authority. This case was listed on 02.12.2022.
Case: Delhi State Legal Services Authority vs State & Ors.
Citation: CRL. REV. P. 283/2016
Bench: Justice Anoop Kumar Mendiratta
Decided on: 11th October 2022
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