RG, HIGH COURT OF MANIPUR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This PIL focuses on securing an absconding convict. The PIL was registered suo moto by this Court on the basis of a report that the accused in this instant crime was the Administrator of a children home, namely, North Eastern Children Home located at Bethlehem Veng, Churachandpur and was convicted for the offences under the provisions of Prevention of Children from Sexual Offences Act. The conviction was rendered on 30.04.2018. However, at the time when the conviction order was passed, the accused had already escaped the net and he is now at large. Several detail orders were passed on several dates asking the State police and the Superintendent of Police, Churachandpur to secure the convict.

(2.) On 16.01.2019, this Court passed the following order. "PIL No. 9 of 2015 B E F O R E HON'BLE THE CHIEF JUSTICE MR. RAMALINGAM SUDHAKAR HON'BLE MR. JUSTICE KH. NOBIN SINGH For the petitioner - Shri A. Bimol, Sr. Advocate. For the respondents - Shri N. Kumarjit, AG Date of Order - 16-01-2019 O R D E R Kh. Nobin Singh, J.

(3.) Keeping in mind the financial problems being faced by the State of Manipur, this Court does issue the following directions:-