Ananda Sen, J. - (1.) Heard learned counsel appearing for the parties. This criminal case brings to light a very disturbing feature. This is a case of cross border human trafficking. Girls, from Bangladesh, a neighbouring country, are being trafficked to Dubai (UAE), through India.
(2.) In this particular case, through West Bengal, by different modes, girls Bangladeshi Nationals, one of them being a minor, were being trafficked for the purpose of sending them to U.A.E.
(3.) Both the victim girls, aged about 17 years, and 19 years were examined under Section 164 Cr. P.C. They disclosed that they are Bangladeshi Nationals, resident of Bhawanipur, Police Station Humna, district Komillah, Bangladesh. They further stated that while they were in Dhaka (Bangladesh) they were assured that they will be taken to Dubai(UAE).They were taken to the border areas of India and Bangladesh and thereafter with the aid of other persons they were helped to cross the International Borders and they made entry into the territory of India. They stated that the persons who were handling their travel told them that they are being taken to Mumbai. In course of sending them to Mumbai they were brought to Howarh (W.B) and got them boarded in a train. They made complains before the police officials in train, which yielded no result.;