Allow Cookies!
By using our website, you agree to the use of cookies
On Thursday, the Supreme Court, in view of the recent events concerning the Bihar Shelter home sexual abuse case, ordered the CBI to seize all of the Social Welfare Department and to conduct a great in-depth scrutiny toestablish the reason behind the transfer of the victim girls out of the Home two months before the submission of the report by the Tata Institute of Social Sciences (TISS). The bench, compromising of Justice Madan B Lokur and Justice Deepak Gupta, also ordered the Bihar police to recover ammunition from former minister Manju Verma and her husband while directing the Income Tax Departmentto look into the assets and income of the NGO SewaSankalpEvamVikasSamiti and Brajesh Thakur who were responsible for running the shelter home in Muzzafarpur.
Further, the bench listed a few areas which needed to be examined with a degree of seriousness by the CBI. These areas were:
In reference to the transfer of the victim girls the court ordered the State of Bihar to file an affidavit indicating the facts leading and the circumstances necessitating the transfer of some girls out of the Shelter Home by the Social Welfare Department. The bench also asked the other agencies i.e., TISS, NGO Enfold and any other NGO associated in this regard, on the request of amicus curiae and the Special Public Prosecutor, to permit CBI and NIMHANS to work on the psycho-social issues and other revelations.
Meanwhile, the court lifted the gag order, imposed by the Patna High Court, on the media and requested the media to not sensationalize the happening of such events while restraining the electronic media from broadcasting or telecasting the images of the victims in either a morphed or blurred form or from interviewing them.
86540
103860
630
114
59824