GOPINATH GHOSH Vs. STATE OF JHARKHAND & ORS

JUDGEMENT

(1.) Learned counsel for the petitioner submitted the plight of two of the victims, reference of which has been given in the writ petition at page nos. 7 & 9. Learned counsel for the petitioner submitted that in spite of pointing out the plight of these two victims, no serious efforts have been done by the State authorities to redress the grievance of the poor girls.

(2.) The issue raised is of serious nature and therefore, we direct the office to prepare and give a copy of this petition to the Director, Jharkhand State Legal Services Authority, who shall immediately instruct the Chairman, District Legal Services Authority of the area to look into the plight of the victim Lipi Purti D/o Mangra Purti resident of Kotha Toli, Kodakol, Murahu and Kongay Dodray D/o Mandura Dodray resident of Kotha Toli, Kodakol, Murahu.

(3.) Learned counsel for the petitioner may place on record further more materials indicating the recovery and rescue of number of girls either traveling in train found in recent past or which have been rescued from Delhi for which news items have been published in various newspapers.