The Gauhati High Court in Assam has taken steps to ensure the smooth proceedings of cases related to ethnic violence in Manipur, following the directives of the Supreme Court of India. The move aims to expedite the trial process and provide convenience for victims and witnesses.
As per the Gauhati High Court's directives, these cases will be heard in the special judge's court of the National Investigation Agency (NIA) and the Central Bureau of Investigation (CBI), as well as the Chief Judicial Magistrate (CJM) court and the Additional Chief Judicial Magistrate Court, all located in Guwahati, Assam's capital.
The Gauhati High Court has pledged its full cooperation during the hearings, demonstrating its commitment to ensuring justice is served in these cases of ethnic violence.
The Supreme Court of India had previously made significant decisions regarding these cases. On August 25, the Supreme Court ruled that trials for criminal cases related to Manipur's ethnic violence, investigated by the CBI, could be conducted in Assam. This decision came after concerns were raised about the potential bias of judges in Manipur and security issues surrounding the relocation of suspects.
One noteworthy aspect of the Supreme Court's ruling is the allowance for victims and witnesses to provide electronic testimony from their homes in Manipur, reducing the need for physical appearances in Assam courts.
In addition to these measures, the Supreme Court also instructed state authorities to ensure that internet service is available in locations where designated local magistrates in Manipur are situated. This move aims to facilitate seamless communication during the legal proceedings.
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