April 16,2018:

Supreme Court has stated that,"Its entire focus was on fair trial for the eight-year-old victim and her family".

SC has directed as an interim measure, it ordered plainclothes police cover for the victim's family and her lawyer, Deepika Singh Rajawat.

Amid growing voices for CBI investigation in the matter, Senior Advocate Indira Jaising appearing on behalf of victim's father praised Jammu and Kashmir Police investigators in the Supreme Court on Monday for doing a "thorough" job.

Apex Court Bench headed by CJI Dipak Misra has posted the case for April 27, a day before Kathua Chief Judicial Magistrate court is scheduled to hear arguments on Charge sheet.

Supreme Court Bench termed the abduction, rape and murder of the child "brutal".

Appearing before a Bench led by Chief Justice of India (CJI) Dipak Misra, victim's father urged Apex Court to transfer the trial from Jammu to Chandigarh.

Supreme Court has asked Jammu and Kashmir Government to respond to this plea.

Senior Advocate Indira Jaising, for the father, said the atmosphere was so "polarised" that a fair trial for the victim would be impossible.

Ms. Jaising clarified that the family only wanted the trial to be conducted in Chandigarh, and the Jammu and Kashmir Crime Branch team to continue its investigation into the case.

She further added that,"We are pleased to see the State support us. In my career I have never seen a State so supportive. The police have done a good job. All accused have been forensically and physically identified. This is the kind of investigation that they want to derail".

State Advocate Soyaib Alam stated that State had "no problem" in providing security. Five policemen are already with the family, who are moving up the mountains. We will provide adequate security to the family. We have no problem with providing security for their lawyer".

Apex Court further asked Jammu and Kashmir government to consider the security of the juvenile accused in the case. This accused is lodged in a juvenile home.

Read Order @LatestLaws.com:

Supreme Court Order in Kathua Rape Case (Download PDF)

Supreme Court Order in Kathua Rape Case by Latest Laws Team on Scribd

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