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India has a very high mass of Child Trafficking. It is a form of Human trafficking which is defined by UN as the-Recruitment, Transportation Or kidnapping of a child for slavery, forced labour and exploitation. Children may also be trafficked for the adoption purpose.
Child trafficking was mainly done for criminal groups or exploitation but nowadays children are also trafficked other than these parameters. According to the United Nations the Right of Child 1989 states “a child means every citizen who is below 18 years. Child trafficking means the acquisition, recruitment, transportation, transfer, legally or illegally within or outside the borders by means to use of force or other forms of threat, of kidnapping, of scam, of dishonesty, etc."
The Trafficked Citizen
In the context of the Immoral Traffic Prevention Act, 1956- A trafficked person could be a male or female, a child or an adult of any age has been trafficked for Commercial Sexual Exploitation in a bordello or any place where CSE takes place. ITPA punishes even if a person tries to traffic a citizen.
Human trafficking is the third-largest lucrative business in all God's creatures. Child trafficking is the most essential part of human trafficking as the children are transported for prostitution, forced into marriages, for illegal adoption, used as unpaid forced labours, used for begging, used for organ harvesting even some children are used in
Armed forces in three distinct ways like,
A survey report recently released by East Delhi Municipal co-corporation (EDMC) has revealed that one out of every six children in the national capital abuse drugs in one form or the other. Children are used to smuggling the drugs withing the border or across the borders
Children are trafficked for forced adoption especially in international adoption. Children are kidnapped or parents may be tricked. Parents who adopt children from outside the borders pay a huge amount for the children to the agencies of their country.
Forced child labour is a type of begging in which boys and girls are kidnapped transferred to other states within the country and forced to beg through mental and physical pressure. Buffalo Human Rights Law states that “the activity of asking money for charity on the street”.
Prevention of Children Trafficking,
Conclusion
Human trafficking is a major issue of the world it almost covers all the crimes like kidnapping, forcing, smuggling, rapes, forced child labour, girls and boys are used for forced prostitution, children are used in armed forces and many other crimes which are enacted by different groups of the countries as well as outside the countries.
Children of below the age of 18 years have used the weapon for committing such crimes and earning a huge amount of money. But many preventive steps are being taken by the government and many other social groups of people who are against Human Trafficking. People should get more aware and take a step to prevent these evils from our society.
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