MV MURALIDARAN,J. - (1.) The petition has been filed by the petitioners under Section 482 of Cr.P.C. seeking direction on the learned Principal Magistrate, Juvenile Justice Board, Churachandpur, Churachandpur District, Manipur to expedite and conclude the trial/criminal case within a time frame in F.I.R. No.102 (12) 2015 CCP ? PS under Section 377, 34 IPC and Section 4 of POCSO Act.
(2.) Succinctly put, the facts of the case are as follows: The petitioners are natural fathers of the minor victims viz., (1) Henry Lalsunthang, aged about 11 years; (2) Ebenezer, aged about 9 years; (2) Jack Lalkhanisiam, aged about 10 years; (4) Maurice Hrangminglien, aged about 9 years and (5) Darmingthang, aged about 9 years respectively. On 28.12.2015, at around 12.00 noon, while the victims were playing with their locality friends at the house of one Jipson Hrangte at Vengthlang Rengkai, Churachandpur, three elder boys (Juveniles in conflict of law) took the victims near the bamboo groove at the back of the said house and raped them one by one by inserting penis in their anus, thereby committed the act of sodomy. After committing sodomy, the three Juveniles in conflict of law left the place and threatened them not to disclose the said incident to their parents or else, they will be beaten up.
(3.) According to the petitioners, one of the minor victims, unable to bear the pain during urination and defection, disclosed the incident to his parent. Thereafter, the parents lodged a police complaint before Churachandpur Police Station on 31.12.2015 and the police had registered the case in F.I.R. No.102 (12) 2015 CCP-PS under Section 377/34 IPC and Section 4 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act") against the three Juveniles in conflict of law. Subsequently, all the three Juveniles in conflict of law were arrested and they were subjected to medical examination and the victims were also examined at RIMS Hospital, Imphal. The medical report confirmed that the three Juveniles in conflict of law have committed sodomy upon the five minor victims. The three Juveniles in conflict of law were produced before the Special Judge POCSO/Sessions Judge, Churachandpur. Subsequently, the case was transferred to the Juvenile Justice Board, Churachandpur, as the accused were juveniles at the time of commission of the crime.;