Aparesh Singh, J. - (1.) We have perused the supplementary affidavit dated 6th July 2013 filed by the petitioner.
(2.) Jharkhand is prone to the human trafficking and it is a known fact. This public interest litigation has been filed so that the issue may be addressed by the State Government effectively. The petitioner has been provided with the details of some placement agencies by Divya Seva Sansthan, a civil society organisation working for anti human trafficking, according to which, these placement agencies may be involved in human trafficking. The list contains the details of about 259 placement agencies, but cases have been registered only against 34 placement agencies because of their involvement in human trafficking. It is submitted that the said Divya Seva Sansthan, Jharkhand through its letter no. D.S.S. 208/2012 dated 27th December 2012 requested the Chairperson, Child Welfare Committee, Nirmal Chhaya, New Delhi to provide care and protection to the rescued children. Thereafter, the said Child Welfare Committee passed an order on 27th December 2012 and directed the Dy. Superintendent of Police, Ranchi to arrange for the travel of the children to their State of origin along with a lady constable within two days. In addition to the above, it has been stated in the supplementary affidavit that on 27th November 2012, a news report was published in the newspaper Dainik Bhaskar that CID had found 25 children in Delhi while the team of CID was investigating the matter in Delhi on the report as provided by Jharkhand Domestic Workers Welfare Division, Asha Kiran Shelter Home and Chhotanagpur Sanskritik Sangh. All these children were belonging to the State of Jharkhand. On 25th December 2012, another report was published in Jharkhand edition of Hindustan newspaper in which it has been reported that within five years, 16460 matters have come in the picture relating to the human trafficking and a chart was also given therein. Thereafter, reports were published in Dainik Bhaskar on 03rd March 2013 and Dainik Jagran on 11th and 12th March 2013 regarding the human trafficking and a detailed chart was also given therein about the number of persons who were subjected to human trafficking.
(3.) The problem may be much more grave than what has been reported because of the reason that in human trafficking, most of the matters have not yet been properly taken care either by the parents because of their illiteracy or lack of their means.;