- (1.) Heard Mr Gopal S Chaturvedi, learned Senior Advocate (Amicus Curiae), Mr Nikhil Goel with Mr Gyan Prakash, learned counsel appearing for the CBI, Mr Neeraj Tripathi, learned Additional Advocate General appearing for the State and Mr M D Singh Sengar, learned Senior Advocate, Mr Anil Kumar Verma, Mr Pushraj Singh, Mr I K Chaturvedi, Mr Satendra Kumar Singh, Mr Mahendra Prakash, Mr S. Sengar and Mr D R Chaudhary, learned counsel appearing for the private respondents.
(2.) Mr Neeraj Tripathi, learned Additional Advocate General appearing for the State, submits that the State proposes to designate the Special CBI Court at Lucknow, where RC No.9/2018 (FIR No.89/2018) and RC No.10/2018 (FIR No.90/2018) are pending, to try RC No.8/2018 (FIR No.96/2018) and RC No.11/2018 (FIR No.316/2017 & Sessions Case No.119/2017), so as to bring all cases, which are interlinked, before one Court at Lucknow. He submits that the Government shall issue a notification as contemplated by Section 28 of POCSO Act, in consultation with the Chief Justice during this week. His submission is recorded and accepted. In view thereof, hearing of the transfer application filed by the CBI on last occasion is deferred till the next date of hearing. At this stage, we also observe that counsel appearing for the private respondents have no objection for transferring the cases pending before POCSO Court, Unnao to the Special CBI Court at Lucknow.
(3.) Until further orders, the trial in Sessions Case No.119 of 2017 (FIR No.316/2017/RC No.11/2018) pending before POCSO Court at Unnao, shall remain stayed.;