Allow Cookies!
By using our website, you agree to the use of cookies
ADMINISTRATION OF LAW AGAINST TRAFFICKING IN INDIA
Human Trafficking means the trade of human beings which basically means sell and purchase of human beings in India and around the world for the purpose of slavery, forced labor, for the purpose of prostitution and in other forms of exploitation. It is the illegal transportation of people from one place or country to another.
Human trafficking is a very serious crime and violates human rights. Men, women, and children who are under human trafficking are made to believe that the concerned person will provide them with a good and satisfactory job in a different place or a country and hence they blindly trust them. On July 26, 2018, a law to deal with human trafficking which was titled as Trafficking of Persons (Prevention, Protection, and Rehabilitation) Bill, was passed by the Parliament
IDENTIFYING A HUMAN TRAFFICKING VICTIM
LAWS AGAINST HUMAN TRAFFICKING:
CONSTITUTION OF INDIA
INDIAN PENAL CODE
There are various provisions under the Indian Penal Code related to human trafficking. Some of them are:
Child Labor (Prohibition and Regulation) Act, 1986
Immoral Traffic (Prevention) Act 1956
Goa Children’s Act, 2003
RECENT CASE REGARDING HUMAN TRAFFICKING
Delhi court on Wednesday, 22nd July, sentenced SONU PUNJABAN to 24 years of imprisonment. Additional session judge Pritam Singh also fined her Rs 64,000
CONCLUSION
Human trafficking is a heinous crime that is increasing rapidly in society. Women and children are getting exploited day by day because of this crime that violates human rights. Human trafficking is the THIRD LARGEST illegal crime in the world. in 2014 this business earned Rs. 32,000,000,0. Human Trafficking has increased to such an extent that it is difficult to stop it now. Because of this dirty crime, so many women and children are thrown into prostitution, child labor. Lives of every individual matter and so do theirs.
86540
103860
630
114
59824