- (1.) LEARNED senior counsel Sri P.C. Tripathi has pointed out and drew our attention to the news item published in the newspaper "Dainik Bhaskar" with respect to unfortunate incident of finding a body of young girl of 11 years hanging over a tree. The allegation of rape is also there. In the newspaper, it has been shown that the police did not go on spot for 24 hours and the villagers themselves took the body to the police station. As per the news, the police stand is that because of the fear of the naxalite occupation nearby, it was not possible for the police to go on spot. The office is directed to register a separate petition as "Public Interest Litigation". Issue notice to the Chief Secretary, Government of Jharkhand as well as to the Principal Secretary, Home, Government of Jharkhand in this matter. The State may give a stand whether the news allegations are correct and whether the police was not in a position to reach on spot immediately after information or police did not go there because of some naxal activities in the nearby area.
(2.) MR . Ajit Kumar, AAG, who is present here, is requested to assist the Court in the matter.
(3.) PUT up this case on 16th January, 2013. Copy of this order may be given to learned counsel for the petitioner and learned AAG today itself.;