IN RE: IMPLEMENTATION OF JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015 IN MANIPUR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) . We have perused the order dated 8.11.2017 and the order reads as follows:-

(2.) . The PIL has been taken up on suo moto on the basis of the report to the then Hon'ble Acting Chief Justice by the Chairperson, CWC, Ukhrul. The details of the incident and reasons for filing the memorandum to the then Hon'ble Acting Chief Justice has been set out in para No.1, 2, 3, 4, 7 and 8 as under:-

(3.) . A reading of the memorandum submitted by the Chairperson, CWC, Ukhrul and the order passed by this Court on 8.11.2017, we are of the view that it is not proper for the Officer-in-Charge of the Women Police Station of Ukhrul or any other district concerned, to summon a Committee member or Chairperson of CWC for the purpose of making investigation in case of complaint by the CWC Member. On the other hand, a duty is cast upon the Officer to go on spot and make enquiry and ensure justice is done to the affected child or children who is the victim.