HIGH COURT LEGAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petitions, filed as public interest litigation, the reliefs claimed by the petitioners are as under:

(2.) The genesis of these Writ Petitions relates to monitoring of the action taken by the State Commissions in the State of Karnataka in implementing the directions issued by the Hon'ble Apex Court in the case of Bachpan Bachao Andolan Vs. Union of India [UOI] and Others [W.P. [Civil] No.75/2012] from time to time. It was contended by the petitioners that to effectively address the various concerns arising from the case of trafficking, there is an urgent need in the State of Karnataka for time bound disposal of human trafficking cases, create sensitivity towards victims by having in camera proceedings not only for minors but majors as well, use of video conferencing to facilitate evidence of victims and other witnesses for speedy disposal of cases, conduct of proper inquiry within one month of filing of charge sheet as envisaged under POCSO Act, expeditious inquiry by the Probation Officer whenever such an inquiry is sought etc., framing of guidelines is necessary.

(3.) Reports were filed by the respondents from time to time regarding the steps taken for implementing the directions issued by the Hon'ble Apex Court.