Muzaffarpur shelter home sexual assault case transferred from Bihar to Delhi

Supreme Court: Slamming the Bihar government for its management of shelter homes, the Court has ordered the transfer of the Muzaffarpur shelter home

Supreme Court: Slamming the Bihar government for its management of shelter homes, the Court has ordered the transfer of the Muzaffarpur shelter home sexual assault case from Bihar to a court in New Delhi. The Court also said the transfer of the CBI officer probing the sexual assault case amounted to a violation of its order.

The Bench headed by CJI Ranjan Gogoi said that the cases should be transferred from the Bihar CBI court to a POCSO (Protection of Children from Sexual Offences) Saket trial court within two weeks and ordered the Saket trial court to conclude the trial within six months.

Seeking an explanation on the sad state of affairs, the Court said:

“Enough is enough. Children cannot be treated like this. You cannot let your officers treat children this way. Spare the children.”

The Court said that it will summon the chief secretary if the state fails to give all information.

Several girls were allegedly raped and sexually abused at an NGO-run shelter home in Muzaffarpur. The issue came to light in May last year following a report by the Tata Institute of Social Sciences.

(Source: PTI)

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