Supreme Court - Daily Orders
Sampurna Behrua vs Union Of India on 14 August, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
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ITEM NO.17 COURT NO.3 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. NO.2069 OF 2018 IN WP(C) No(s). 473/2005
SAMPURNA BEHURA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 14-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
Ms. Aparna Bhat, Adv. (A.C.)
Mr. Pukhrambam Ramesh Kumar, Adv.
Ms. Joshita M. Pai, Adv.
Mr. Tipoo N., Adv.
For Petitioner(s) By Courts Motion
For Respondent(s) Ms. Pinky Anand, ASG
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. S. Wasim A. Qadri, Adv.
Mr. Shalinder Saini, Adv.
Mr. B.V. Balram Das, Adv.
Mr. G.S. Makker, Adv.
State Mr. Ranjit Kumar, Sr. Adv.
Mr. Abhinav Mukerji, Adv.
Ms. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
TISS Ms. Vrinda Grover, Adv.
Mr. Goutham Shivshanker, Adv.
NCPCR Ms. Anindita Pujari, Adv.
Ms. Geeta Narayan, Adv.
Ms. Nidhi Sharma, Adv.
Ms. Kavita Bhardwaj, Adv.
Signature Not Verified
Ms. Aarti Kumar, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2018.08.16
Ms. Harsha Garg, Adv.
16:53:37 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel appearing on behalf of the State of Bihar has no objection if the report prepared by TISS is made public. He says that the needful will be done forthwith.
2. It seems that three organizations, that is, Enford, Parivartan and All India Institute of Medical Sciences, Delhi are already looking into the psycho-social aspects of the sexual abuse of the girls in the child care institution that we are concerned with.
The Government of Bihar will take a decision about the involvement of All India Institute of Medical Sciences, Patna and NIMHANS, Bengaluru or any other specialized organization.
3. TISS has given a report on conducting social audits. The National Commission for Protection of Child Rights should take cognizance of the Report given by TISS for conducting social audits.
4. It would be appropriate if Government of India frames a Child Protection Policy on prevention of offences against Children.
List the matter on 27th September, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER