- (1.) Heard Mr. Jai Prakash, learned A.A.G. for the respondents-State and also perused the record.
(2.) This Court, based on news item published in the 'Hindustan Times' dated 29th August 2015, relating to sorrow and disheartening aftermath of a poor labourer father and a nine years old girl, who is victim of rape meted out by a cruel person, in Hathipada village in the jurisdiction of East Singhbhum District, took suo moto cognizance and registered the same as W.P. (P.I.L), which continued till today.
(3.) As per the news paper, a local driver lured the victim with some chocolate before raping and abandoning her by a riverside with a ruptured intestine early in July. Profusely bleeding and unable to stand or walk, the victim girl crawled to her home about a kilometer away and narrated the ordeal to her parents. She was admitted to a local hospital where her condition worsened and she had to be rushed to nearby Hospital at Jamshedpur for better treatment, but doctors there could not stop the bleeding and referred her to RIMS, Ranchi and then she was shifted to Medanta for better treatment.;