ITI PANDIT Vs. UNION OF INDIA

JUDGEMENT

(1.) It is informed by learned counsel for the petitioner and greeted with delight, joy and pleasure that the victim girl has been recovered and finally brought to India and is now with her parents.

(2.) A task that initially seemed uphill, has been made possible with the active participation, cooperation and untiring effort put in by Ms. Susmita Saha Dutta, Mr. Niladri Saha, the learned counsel for the petitioner; Mr. Y.J. Dastoor, learned Additional Solicitor General; Ms. Chandreyi Alam (Gupta), Ms. Runu Mukherjee, learned counsel for the Union of India; Mr. Debasish Tandon, learned counsel for the Union of India; Mr. Sirsanya Bandopadhyay and Ms. Tapati Samanta, learned counsel for the State.

(3.) This Court would also like to record its appreciation and gratitude towards the efforts put in by the High Commission of India at Dhaka and High Commission of Bangladesh at Kolkata in helping with the recovery of the victim girl.