May 16,2018:
The three witnesses in the case alleged that they are being harassed by Jammu and Kashmir Police and sought for protection from Supreme Court.
On Wednesday, Supreme Court refused to give protection to the witnesses of Kathua Gangrape and Murder case.
Apex Court has also refused to take the case from Jammu and Kashmir Crime Branch and had it over to any other investigating agency.
The apex court has fixed the matter for further hearing to May 17.
According to their Petition, they had already recorded their statements before Police and the Magistrate. The witnesses had in their statement before the magistrate said they gave their statement to the police under coercion.
In their petition, they had alleged that State Police was asking them to re-appear and re-record their statements and exerting pressure on their families.
Supreme Court had on May 7 transferred the trial in the Kathua gangrape and murder case of an eight-year-old girl from Jammu and Kashmir to Pathankot in Punjab, but refrained from handing over the investigation to CBI saying there was no need as the investigation has been conducted and the chargesheet filed.
Source Deccan Chronicle
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