Section 4(12) in The Protection of Children from Sexual Offences Rules, 2012
(12)The information to be provided by the SJPU, local police, or support person, to the child and his parents or guardian or other person in whom the child has trust and confidence, includes but is not limited to the following :-(i)the availability of public and private emergency and crisis services;(ii)the procedural steps involved in a criminal prosecution;(iii)the availability of victims' compensation benefits;(iv)the status of the investigation of the crime, to the extent it is appropriate to inform the victim and to the extent that it will not interfere with the investigation;(v)the arrest of a suspected offender;(vi)the filing of charges against a suspected offender;(vii)the schedule of court proceedings that the child is either required to attend or is entitled to attend;(viii)the bail, release or detention status of an offender or suspected offender;(ix)the rendering of a verdict after trial; and(x)the sentence imposed on an offender.
