Calcutta High Court (Appellete Side)
Iti Pandit vs The Union Of India & Ors on 6 December, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
06.12.2021.
Item No. 39.
Court No.13
pk W.P.A. No. 19332 of 2021
(Through Video Conference)
Iti Pandit
Versus
The Union of India & Ors.
Ms. Susmita Saha Dutta,
Mr. Niladri Saha
..For the petitioner.
Mr. Sirsanya Bandapadhyay,
Ms. Tapati Samanta
... for the State.
Ms. Chandreyi Alam,
Ms. Runu Mukherjee
... for the Union of India.
The writ petitioner is the mother of a victim girl,
who appears to have been trafficked to Rangpur,
Bangladesh. The State police have taken all necessary
steps and conducted a detailed investigation. Charge
sheet has been filed on 21.09.2021 vide C.S. No. 925
of 2021 under Sections 363/365/120B/34 of the
Indian Penal Code and 14F/14C of the Foreigners Act,
1946 against certain persons some of whom have been
arrested.
The State has also put up the name of the victim
girl in the National Status Verification report through
the Immigration, Visa and Foreigner's Registration and
Tracking online portal (Ministry of Electronics and
Information Technology, Government of India).
Counsel for the mother/petitioner submits that
her client's daughter is in a pitiable condition and she
2
is weakening day by day. Unless the daughter is
brought back to India, she may not survive at all. It is
also submitted that procedure for rescue has already
been initiated by the C.I.D., West Bengal.
Let a copy of the report filed by the Inspector-in-
Charge, Kotwali Police Station, KPD, Nadia be handed
over to Ms. Alam, counsel for the Union of India in
course of the day. The Union of India shall indicate
concrete measures and steps for immediate
repatriation of the victim to India.
In the meantime, this Court extends a request to
the Hon'ble High Commissioner of Bangladesh is
India to shift the victim girl from Sheikh Russel Child
Training and Rehabilitation Centre, Rangpur,
Bangladesh to any other secure location. The High
Commissioner is also requested to kindly ensure that
the victim girl returns to India.
Let this matter stand adjourned and be listed on
14th December, 2021.
On the prayer of the learned counsel for the
petitioner, National Investigating Agency is added as a
party respondent to the instant proceeding.
Counsel for the petitioner shall make necessary amendment in the cause title in course of the day and shall effect service of the writ petition and a copy of this order to the added respondent. 3
All parties are directed to act on a server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)