STATE OF WEST BENGAL Vs. GEETA BASOR

JUDGEMENT

(1.) How many girls will rot in a brothel? When their misery will be redressed? Those, who are part of the Mafia of women trafficking, when they will be put to trial and be punished; are questions which stare at this Court. How many technicalities and to what extent they will be used by those who are engaged in flesh trade and how long decision of a criminal Court can be evaded.

(2.) This case is one glaring example. What should be determined at the trial and be a fact in issue has been raised before commencement of the trial to delay the final outcome.

(3.) One teenager whose age has been made a matter of serious dispute by prosecution, accused and her mother was found at Kolkata Railway Station on 30th April, 2010 at 5.45 p.m. (name of the victim has been withheld to protect her identity). On a telephone received Immoral Traffic Section(P), Detective Department (DD), Kolkata Police, Lalbazar reached at the Railway Station. The victim claimed and told that she had been trafficked. The lady police, which reached at the spot, found that victim was aged between 15 to 17 years and was in a distressful condition. The victim told that she was a resident of a place of Madhya Pradesh (name of place withheld again to protect identity of the victim). It was disclosed by the victim that she was bought by one Lata Singh @ Prem Lata Singh and was sold to one Asha Singh and she was detained at Sangam Bari brothel in Sonagachi for purpose of prostitution. On 30th April, 2011 at about 5/5.30 p.m. she managed to escape from the brothel and reached railway station. She was crying and was spotted by an official of Railway Booking Department who took her to the office of Railway Booking Department as stated earlier. She was subsequently rescued by the police.