Law Ministry informed Rajya Sabha that 410 exclusive POCSO Courts have been made functional across the country. Out of 299759 cases registered, a total number of 162497 cases have been disposed of since 2019.
The Ministry replied to unstarred questions that the details of total cases registered under POCSO Act since 2019 till date, State-wise and year-wise.
The States having largest number of cases are as follows:
|
S. No. |
State/UT’s |
No. of exclusive POCSO Courts |
Cases registered under exclusive POCSO Courts since 2019 till 31.05.2024 |
Cumulative Disposal by exclusive POCSO Courts since 2019 till 31.05.2024 |
|
1 |
Uttar Pradesh |
74 |
90822 |
34998 |
|
2 |
Madhya Pradesh |
57 |
29419 |
22456 |
|
3 |
Bihar |
46 |
30203 |
11798 |
Pursuant to the Criminal Law Amendment Act, 2018, the Central Government is implementing a Centrally Sponsored Scheme for setting up of Fast Track Special Courts (FTSCs) including exclusive POCSO Courts since October, 2019 for expeditious trial and disposal of pending cases pertaining to Rape and Protection of Children from Sexual Offences (POCSO) Act in a time-bound manner.
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