NORTH EASTERN CHILDRENS HOME Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Registrar (Judl.) has submitted orders passed by the Special Judge (POCSO), Imphal West on various dates, namely, 7.8.2018, 15.9.2018, 22.10.2018, 21.12.2018 and 31.01.2019. From the proceedings of the Special Judge (POCSO), Imphal West, it is evident that the Office-in-Charge has issued the proclamation order which shows that it has been signed by him. It should be in the name of the Special Judge (POCSO), Imphal West. A copy of such proclamation order issued by the Special Court was produced before this Court by Shri A.Bimol Singh, learned senior counsel.

(2.) As undertaken by the learned Advocate General, the concerned Officer-in-Charge, Women"?s Police Station, Churachandpur, Manipur is directed to appear before the Special Judge (POCSO), Imphal West forthwith and take a copy of the proclamation order and publish it in the newspaper and thereafter, proceed further in accordance with law if the proclamation order is not obeyed by the convict.

(3.) A copy of this order be issued to learned Advocate General, Manipur, Shri A.Bimol Singh, learned senior counsel and through the Registrar General, High Court of Manipur to the Special Judge (POCSO), Imphal West for immediate compliance.