COURT NO.1
HIGH COURT OF SIKKIM : GANGTOK
Record of Proceedings
WP (PIL) No. 05/2019
IN RE - REHABILITATION OF CHILDREN VICTIMS OF CRIME BEFORE AND AFTER
TRIAL
For Petitioner : Mr. S.S. Hamal, Amicus Curiae.
Ms. Priyanka Chhetri, Amicus Curiae.
For Respondents no. : Mr. Sudesh Joshi, Addl. Advocate General.
1 to 5 Mr. Yadev Sharma, Govt. Advocate.
Mr. Hissey Gyaltsen, Asst. Govt. Advocate.
Mr. Sujan Sunwar, Asst. Govt. Advocate.
For Respondent no.6 : Ms. Navtara Sarda, Advocate.
Date: 24/03/2022
CORAM:
HON'BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE
HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
...
JUDGMENT: (per the Hon'ble, the Chief Justice)
After considering the submissions made by the learned advocates for the
parties and upon perusing the last affidavit filed on behalf of the concerned
State respondent on 3rd September, 2021, we are satisfied that steps are being
taken for rehabilitation of child victims of crime - before and after trial - by the
State of Sikkim.
We, therefore, dispose of the instant Public Interest Litigation with liberty
to the learned Amicus to approach this Court in future, if there is a necessity to
bring any unresolved issue concerning rehabilitation of child victims of crime -
before and after trial - to the notice of this Court.
(Meenakshi Madan Rai) (Biswanath Somadder)
Judge Chief Justice
jk/ds/ami
