LAIRENLAKPAM PINKY DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. L Pinky, learned counsel the applicant herein, appointed by the Manipur State Legal Services Authority(MASLSA) as the legal aid counsel for the minor victim girl and Mr. I. Bikramjit, Chairperson CWC, Imphal East in person and also, Mr. RS Reisang, learned senior GA for the state as well as Mr. A. Modhuchandra, learned counsel for the respondent No. 6.

(2.) The present application has been filed seeking transfer of the trial relating to Charge Sheet No. 2/WPS/UKL 2017 dt.15.11.2017 with reference to FIR No. 01 (04) 2017 WPS-Ukhrul u/s 6/8 POCSO Act, 2012 from the Court of Special Judge (POCSO),Ukhrul to the Court of Special Judge (POCSO) of either Imphal East or Imphal West.

(3.) The background facts in brief as may be relevant may be stated as follows.