JUDGEMENT
RAVI KRISHAN KAPUR,J. -
(1.) Progress report of investigation has been submitted by the D. S. P., C. I. D., Malda Zone, West Bengal. Action taken report has also been filed by the District Magistrate, Malda. Both the reports are kept on record.
(2.) From the progress report of investigation, it appears that five missing girls have been recovered. Their statements have also been recorded under section 164 of the Code of Criminal Procedure, 1973. It is claimed that statements of the officers/staff of the Children's Home were also recorded during investigation. From the statements of the victim girls, it appears that one Laki Khatun @ Khatija is a Bangladeshi national and that she has been shifted to Nijoloya Home, Pandapara, Jalpaiguri. However, the report is silent as to what steps have to be taken to repatriate the said victim to her home country as it prima facie appears that she is a victim of trafficking.
(3.) Victim Arpita Barman also made a statement from which it appears that she is presently in the Children's Home.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.