IN REFERENCE (SUO MOTU) Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Learned Advocate General seeks permission to file report. Report is permitted to be taken on record. It is stated by learned Advocate General that chargesheet has been filed and the trial has commenced. The Court is taking the trial on day to day basis and is likely to conclude trial within two weeks.

(2.) Learned Advocate General points out that prima facie the explanation of the Doctors that instead of the word 'without' the word 'with' was mentioned in the medico legal report, which was due to inadvertence. The State can take appropriate decision in view of the explanation submitted.

(3.) Learned Advocate General further states that sensitization programme has been conducted to make the girls aware of their rights and that training programme for the police personnel have also been undertaken. Even a mobile application has been prepared for the help of the victims, which will trigger the Police Headquarters and the nearest police station, and that further progress of the sensitization programme shall be furnished on or before the next date of hearing.