The Calcutta High Court recently comprising of a bench of Chief Justice Prakash Shrivastava and Justice Kesang Doma Bhutia directed the government of West Bengal to file an affidavit stating the measures that can be taken to avoid child trafficking incidents in future. (Rama Prasad Sarkar Vs. The State of West Bengal & Ors.)
Facts of the case
In the present case, petitioner has raised issue of child trafficking mentioning the details of the alleged child trafficking racket busted in Salkia, Howrah and has also raised the grievance that no proper action has been taken in respect to the same. Learned Advocate General who appeared for the State informed that in respect of Salkia, Howrah incident a case was registered on under the provisions of IPC, POCSO and Juvenile Justice Care and Protection Act.
Contention of the Parties
The petitioner in this case prayed to the Hon'ble HC for time to file an appropriate affidavit disclosing the details that are relevant. Also the petitioner requested the Court to take appropriate measures so that such incidents may not take place in future.
Courts Observation and Judgment
The High Court while rendering order in accordance to the present case stated, "Let the affidavit in terms of the above submission be filed by the learned Advocate General. He is also directed to disclose in that affidavit the measures which can be taken to avoid such incidents in future."
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