On Tuesday, Advocates mentioned the matter of Badlapur Sexual Assault before Justice Bharti Dangre and urged the Bombay High Court to take suo moto Cognizance of the alleged sexual assault of two minor girls in Thane District’s Badlapur.
Justice Dangre asked the Advocates to mention the matter before the Division Bench, as it was the appropriate Court to take suo motu cognizance of it.
A cleaner at a school in Badlapur allegedly sexually assaulted two kindergarten students aged three and four. The assault reportedly occurred in the school’s toilet. The abuse was discovered when one of the victims complained of pain and informed her parents, who then sought medical confirmation from a local doctor.
Parents and residents vandalized the school and disrupted train services at Badlapur railway station from 8:30 am on Tuesday. The situation escalated with stone pelting but police managed to control the unrest.
The school management has suspended the Principal, a class teacher and a female attendant.
The Maharashtra government has taken action and ordered the suspension of three police officials, including a senior inspector, for negligence in investigating the case.
Kalyan Bar Association has decided not to take up the case of the accused, a sweeper.
Source PTI
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