Unprovoked physical assault and psychological intimidation of a minor attract Section 8(2) of the Goa Children’s Act.

The four Petitioners sought to quash FIR No.79/2023 and the subsequent chargesheet filed before the Children’s Court at Panaji

The victim, a minor boy, alleged that on November 11, 2023, while he was drinking water at a beach sports shed, Petitioner No. 1 caught his collar and punched him near the throat while threatening to "break him" like his father

Petitioners Nos. 2 and 3 allegedly threatened to break his legs and suffocate him

The victim asserted this was the second such assault, following a prior incident on October 21, 2023

Medical evidence showed tenderness on the victim's neck

The Petitioners argued the incident was a minor, isolated quarrel that did not meet the threshold of serious abuse

Section 2(m) of the Goa Children’s Act, 2003, which defines "child abuse" as maltreatment (habitual or otherwise) including psychological and physical abuse, cruelty, or acts that demean the child’s dignity

Supreme Court precedent in Santosh Sahadev Khajnekar v. State of Goa, which held that while trivial or isolated incidents in simple quarrels are excluded, acts involving intended harm, cruelty, or deliberate ill-treatment attract the Act

Dr. Vasudev Deshprabhu v. State, affirming that even a solitary incident of assault can constitute physical abuse under the Act

The Court distinguished the present case from mere "momentary acts during a quarrel"

It reasoned that the allegations demonstrated a premeditated and unprovoked attack rather than a spontaneous reaction

The Court found that the physical punch to the throat (corroborated by medical evidence) combined with psychological threats—specifically mentioning the victim's father and previous animosity—indicated a clear intent to cause both physical harm and psychological fear

The Court noted that Section 2(m) expressly includes maltreatment "whether habitual or not," thus the repetitive nature of these assaults (following the October incident) further reinforced the applicability of Secton 8(2)

The Court concluded that the allegations exceeded the "trivial" threshold established in Khajnekar

The Court refused to exercise its inherent jurisdiction to quash the proceedings, as the high threshold for quashing a chargesheet was not met. Consequently, the Writ Petition was rejected and the rule was discharged. The Trial Court was directed to proceed without being influenced by these observations