- (1.) This matter has been listed and taken up for hearing through Video Conference.
(2.) Learned District and Sessions Judge In-Charge, Andaman and Nicobar Islands, Ms. Gitika Sharma, Secretary, Social Welfare Department, Andaman and Nicobar Islands, Port Blair, Mr. Krishna Rao, Ld. Government Pleader, Andaman and Nicobar Islands and SP, South Andaman District are present.
(3.) In view of communication received by us from the learned District and Sessions Judge in-Charge, Andaman and Nicobar Islands dated 22nd June, 2020 disclosing infrastructural deficiencies in the J.J.Bs and C.W.Cs as well as the cases of violation of child rights, we directed the matter to be listed today upon notice to the stake holders. The report has also disclosed the reasons for delay in POCSO trials and the number of cases filed with the appropriate courts having jurisdiction under the POCSO Act. The report shows that eighteen cases have been instituted and registered under the relevant provisions of the POCSO Act during the lockdown period. However, no cases of child trafficking and child marriages happened during the said period.;