KAJENDRAN, J Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) In continuation to the earlier Order passed by this Court on 7/7/2023, the matter was posted for hearing today.

(2.) In our earlier order, we had issued certain Directions at Paragraph No.19 of the Order. We are inclined to deal with each of those Directions given by us in seriatim.

(3.) We directed the Director General of Police to identify cases involving Consensual relationship from among the 1274 pending cases and prepare a separate list to be placed before this Court. Accordingly, 111 cases have been identified from four Zones, nine Cities and two cases registered by the Railway Police. These are cases, which are either at the stage of investigation or where the investigation has been completed and Final Report has been filed and the same is yet to be taken on file by the concerned jurisdictional Court. We have been provided with five volumes of materials pertaining to those 111 cases containing the FIR, gist of the case, 164-Statement recorded, Medical Reports of the victim and the child in conflict and also their age proof.