- (1.) SMW (CRL.) No. 1/2019 : Notice to all the States and the Registrar Generals of all High Courts in respect of the order dated 25.07.2019 and subsequent orders.
(2.) The States are aware of the said orders since the counsel representing the States are appearing in the connected matter SLP(C) No.34251 of 2017. The States and the RGs of all High Courts are directed to file affidavits on or before 07.11.2019 in which they will set out in chart form the following information: 1. Number of Districts in the State 2. Number of Districts in which the POCSO cases are more than 100 3. Number of Districts where POCSO cases are more than 200 or multiples of 200 i.e. 400, 600, 800 etc. 4. Number of exclusive POCSO Courts already functioning, if any. 5. Number of POCSO Courts actually notified. 6. Number of Special Public Prosecutors, if any, exclusively assigned for POCSO Courts.
(3.) Vide order dated 25.07.2019 a direction was given to the Directors of the State Forensic Science Laboratories and the concerned authority in the State to ensure that the existing and available Forensic Science Laboratories in each State will function in an effective manner and the Chief Secretaries were directed to ensure that the above directions are complied with. The affidavit to be filed by the State shall also indicate what steps are taken in this regard along with the copies of the communications, if any, sent.;