Tripura High Court: A Division Bench of Akil Kureshi, CJ and S. Talapatra, J., initiated suo motu petition with regard to report wherein it was stated that a minor girl from Tripura was probably being pushed into flesh trade outside the State and was traced in Rajasthan.

Girl was found to be pregnant. Eventually it was noted that with the co-operation from various agencies including the National commission for Child Protection, State Commission, State Authorities as well as the State of Rajasthan and the Rajasthan State Authorities, the girl is back in Tripura.

Mother of the minor girl is reluctant to receive the girl.

State Legal Services Authority in conjunction with the State Commission for Child Protection shall continue the efforts to reunite the girl with her family.

Bench stated that the said Legal Services Authority shall also explore if there are any schemes for payment of periodic or lump sum compensation to the victims in such cases. If there is a possibility of payment of ex gratia compensation from the funds of the State Legal Authority, the same may also be explored.

It has been informed to the Court that 4 other minor girls have also been found in Uttar Pradesh and efforts are being made to bring them back and reunite them with their families.

In view of the above, PIL was closed as the same has served its purpose. [Court on its own motion v. State of Tripura, 2020 SCC OnLine Tri 301 , decided on 17-07-2020]

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