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The Supreme Court has issued notices to the CBI and State of Bihar on a petition where order of the Patna High Court was challenged. The HC restrained media from reporting anything relating to Muzzafarpur Shelter Home case, stating that it hampered the investigation process. This case related to the rape and sexual abuse of children in shelter homes. The bench listed the matter for further hearing.
The High Court passed an order wherein, a lady advocate was appointed as an amicus in the pending case and further she was told to visit the victims and interview them. The Supreme Court stayed this order. Thus, under the circumstances of the case the Court restrained the media from reporting anything with respect to the case and with respect to the investigation which has already been completed or which is likely to take place till the investigation is completed. Earlier, the SC also restrained media from publishing the images of victims involved in the case, even in blurred form.The HC passed the order in batch of three writ petitions-one of which has been filed on the basis of the letter of social activist, SaleemMadavoor and while the other two have been filed by Santhosh Kumar and Navnit Kumar.
The fact that the investigating officer was also transferred during the investigation was also pointed out by the Court. A direction was issued to the CBI to provide the reasons for the same. But, the CBI did not comply with this order and was again asked to submit the reasons for the transfer. Another grievance pointed out by the court was that there was no regular officer appointed to the post of Superintendent of Police and that another officer was manning the office on additional charge. Thus, it was alleged that this hampered the investigation process.
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