1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

WRIT PETITION (C) No.76 OF 2018

ALAKH ALOK SRIVASTAVA     ......PETITIONER

VERSUS

UNION OF INDIA & ORS.                     .......RESPONDENTS

 J  U  D  G  M  E  N  T

Dipak Misra, CJI.

  The instant Writ Petition initially raised two issues, first, the

treatment of an eight month old female child who had become a

victim of a crime committed under the Protection of Children

from Sexual Offences Act, 2012 (for brevity, ‘the POCSO Act’) and

the second, speedy trial and monitoring of the trials under the

POCSO Act in a child friendly court regard being had to the letter

and spirit of the provisions contained in the said Act.

2

2.  The   first   prayer   was   dealt   with   vide   orders   dated   31

st

January, 2018, 1

st

  February, 2018 and 12

th

  March, 2018. It is

necessary   to   note   here   that   regard   being   had   to   the   health

condition  of  the   child,  a   team   of  doctors   from   the  All   India

Institute of Medical Sciences (AIIMS) was sent to visit the patient

at Kalawati Saran Children Hospital. That apart, a direction was

issued   to   the   authorities   of   the   Delhi   State   Legal   Services

Authority to accompany the team of doctors. 

3. A team of doctors along with the competent authority of the

Delhi State Legal Services Authority examined the victim and

submitted a report. The relevant part of the report reads as

follows:­

“Examination revealed 8 month old female infant

alert and active, sharing bed with another girl child.

She was breast feeding with normal vital signs (HR

120/min,   Respiratory   rate   32/min,   no   distress,

saturation 98% on room air, temperature 36.8 C).

Her   weight   was   5.6   kilogram   and   physical

appearance looks normal. Systemic examination did

not reveal any abnormality. The operated perineal

would was looking normal and the colostomy was

healthy. 

 Overall the child looks stable and recouping

following   surgery.   The   surgical   wound   will   need

regular aseptic dressings and further management

will   be   done   as   per   need.   In   view   of   providing

holistic care, the team felt that the child may be

3

shifted to AIIMS under care of Pediatrics Surgery,

Pediatrics &  Obstetrics Department  with support

from Psychiatry (for parenteral counseling). Team

talked to family (Father & Mother) took consent for

transfer of child under care by AIIMS team which

they agreed but were worried and concerned about

child’s   health.   Father   was   counseled   and   given

assurance for providing best care. Being less than

one year age all medical expenses will be exempted

at AIIMS under Janani Shishu Suraksa Yojana of

Government of India.”

4.Be it stated, the Member Secretary of the Delhi State Legal

Services Authority filed a status report which mentions that the

child had been shifted to AIIMS for better treatment. That apart,

the Member Secretary stated thus:­

“That, in the instant case as per report received

from DLSA concerned it has stated that vide order

dated 30.01.2018 by the Court of Ld. Additional

Sessions   Judge,   Rohini   Court   an   interim

compensation of Rs.75,000/­ has been awarded in

accordance   with   Delhi   Victim   Compensation

Scheme,   2015.   After   completion   of   necessary

formalities i.e. bank account etc. the amount of the

said   interim   compensation   would   be   disbursed

immediately through RTGS. 

  That, it is submitted that DLSA Secretary,

North­West   has   also   visited   at   Kalawati   Saran

Hospital and met the parents of the child in the

morning of 31.01.2018 and apprised them of their

legal rights qua Delhi Witness Protection Scheme,

2015,   Delhi   Victim   Compensation   Scheme,   2015

etc. It is also submitted Legal Services Advocate of

DLSA has been appointed for providing legal aid in

the matter.”

4

5.On   12.03.2018,   when   the   matter   was   listed,   it   was

submitted   by   Ms.  Pinky   Anand,   learned   Additional   Solicitor

General, that the victim child had been discharged from AIIMS

but she was required to undergo another surgery which had been

fixed for 17

th

 April, 2018. 

6.As far as the child in the instant case is concerned, we have

been apprised that she has undergone a second surgery and she

is presently stable. Ms. Pinky Anand, learned Additional Solicitor

General, would submit that if any medical assistance is required

and   the same is brought to her notice, proper care shall be

provided to the child. 

7.With regard to the second aspect, on 01.02.2018, it was

urged by petitioner who appeared in person that as far as cases

under the POCSO Act are concerned, there should be speedy

disposal of such cases and on a subsequent date, information

was sought from the High Courts in respect of the monitoring of

speedy disposal of such cases.

8.When the matter was called up today, the petitioner filed a

chart stating the number of cases under the POCSO Act pending

5

in   various   States   and   sought   intervention   of   this   Court   for

issuing  directions   so  that   sensitivity   with  regard   to  the   said

legislation is shown by the trial courts and further, there should

be a speedy trial as postulated in the POCSO Act.

9.We have heard Mr. Alakh Alok Srivastava, the petitioner,

who   has   appeared   in   person   and   Ms.   Pinky   Anand,   learned

Additional Solicitor for the respondent­Union of India.

10.The POCSO Act has been legislated keeping in view the

fundamental concept under Article 15 of the Constitution that

empowers the State to make special provisions for children and

also Article 39(f) which provides that the State shall in particular

direct its policy towards securing that the children are given

opportunities and facilities to develop in a healthy manner and in

conditions of freedom and dignity and that childhood and youth

are protected against exploitation and against moral and material

abandonment.  The Statement of Objects and Reasons of the Act

indicate the focus for reduction of child abuse and protection of

children from the offences of sexual assault, sexual harassment

and  pornography,  etc.  The relevant  part of  the  Statement  of

Objects and Reasons of the POCSO Act is extracted below:­

6

“3.     The     date   collected   by   the   National   Crime

Records   Bureau     shows   that   there has been

increase   in   cases   of   sexual     offences   against

children. This is corroborated by the ‘Study   on

Child Abuse: India 2007’ conducted by the Ministry

of   Women   and   Child Development. Moreover,

sexual offences against children are not adequately

addressed by the existing laws. A  large  number of

such offences are neither  specifically  provided  for

nor  are  they adequately  penalized.  The  interests

of the child, both as a victim as well as a witness,

need to be protected. It is felt that offences  Against

children need to be defined explicitly and countered

through   commensurate   penalties

as an effective deterrence.

4. It is, therefore, proposed to enact a self contained

comprehensive legislation inter alia to provide for

protection of children from the offences of sexual

assault, sexual harassment and pornography with

due regard for safeguarding the interest and well

being   of   the   child   at   every   stage   of   the   judicial

process incorporating child  friendly procedures for

reporting, recording of evidence, investigation and

trial of offences and provision for establishment of

Special Courts for speedy trial of such offences.”

11.In this context, it is apposite to reproduce the long Preamble

of the POCSO Act. It is as follows:­

“An Act to protect children from offences of sexual

assault, sexual harassment and pornography and

provide for establishment of Special Courts for trial

of   such   offences   and   for   matters   connected

therewith or incidental thereto. 

Whereas   clause   (3)   of   article   15   of   the

Constitution, inter alia, empowers the State to make

special provisions for children; 

7

And   whereas,   the   Government   of   India   has

acceded   on   the   11th   December,   1992   to   the

Convention on the Rights of the Child, adopted by

the General Assembly of the United Nations, which

has prescribed a set of standards to be followed by

all State parties in securing the best interests of the

child; 

And   whereas   it   is   necessary   for   the   proper

development of the child that his or her right to

privacy   and   confidentiality   be   protected   and

respected by every person by all means and through

all stages of a judicial process involving the child; 

  And   whereas  it   is   imperative  that   the   law

operates in a manner that the best interest and well

being   of   the   child   are   regarded   as   being   of

paramount importance at every stage, to ensure the

healthy physical, emotional, intellectual and social

development of the child;

 And   whereas   the   State   parties   to   the

Convention on the Rights of the Child are required

to undertake all appropriate national, bilateral and

multilateral measures to prevent – 

(a) the inducement or coercion of a child to

engage in any      unlawful sexual activity; 

(b)   the   exploitative   use   of   children   in

prostitution or other   unlawful sexual practices; 

(c)     the   exploitative   use   of   children   in

pornographic performances and materials;

And  whereas  sexual exploitation  and sexual

abuse of children are heinous crimes and need to be

effectively addressed.” 

8

12.In Eera through Dr. Manjula Krippendorf v. State (NCT

of Delhi) and another

1

, one of us (Dipak Misra, J), dwelling

upon the purpose of the Statement of Objects and Reasons and

the Preamble of the POCSO Act, observed:­

“20. … the very purpose of bringing a legislation of

the present nature is to protect the children from

the   sexual   assault,   harassment   and   exploitation,

and to secure the best interest of the child. On an

avid and diligent discernment of the preamble, it is

manifest that it recognizes the necessity of the right

to   privacy   and   confidentiality   of   a   child   to   be

protected   and   respected   by   every   person   by   all

means and through all stages of a judicial process

involving the child. Best interest and well being are

regarded as being of paramount importance at every

stage   to   ensure   the   healthy   physical,   emotional,

intellectual   and   social   development   of   the   child.

There is also a stipulation that sexual exploitation

and sexual abuse are heinous offences and need to

be effectively addressed. The statement of objects

and   reasons   provides   regard   being   had   to   the

constitutional mandate, to direct its policy towards

securing   that   the   tender   age   of   children   is   not

abused   and   their   childhood   is   protected   against

exploitation and they are given facilities to develop

in a healthy manner and in conditions of freedom

and dignity. There is also a mention which is quite

significant that interest of the child, both as a victim

as well as a witness, needs to be protected. The

stress   is   on   providing   childfriendly   procedure.

Dignity   of   the   child   has   been   laid   immense

emphasis in the scheme of legislation. Protection

and interest occupy the seminal place in the text of

the POCSO Act.”

1 (2017) 15 SCC 133

9

13.At the very outset, it has to be stated with authority that the

POCSO Act is a gender neutral legislation. This Act has been

divided into various Chapters and Parts therein. Chapter II of the

Act titled “Sexual Offences Against Children” is segregated into

five parts. Part A of the said Chapter contains two Sections,

namely Section 3 and Section 4. Section 3 defines the offence of

“Penetrative Sexual Assault” whereas Section 4 lays down the

punishment for the said offence. Likewise, Part B of the said

Chapter   titled   “Aggravated   Penetrative   Sexual   Assault   and

Punishment therefor” contains two sections, namely Section 5

and Section 6. The various sub­sections of Section 5 copiously

deal with various situations, circumstances and categories of

persons where the offence of penetrative sexual assault would

take the character of the offence of aggravated penetrative sexual

assault. Section 5(k), in particular, while laying emphasis on the

mental   stability   of   a   child   stipulates   that   where   an  offender

commits   penetrative   sexual   assault   on   a   child,   by   taking

advantage of the child’s mental or physical disability, it shall

amount to an offence of  aggravated penetrative sexual assault.

10

14.That apart, Section 28 which occurs in Chapter VII titled

“Special Courts” requires for designation of a Court of Session in

each district as Special Court specifically, to try offences under

the POCSO Act for ensuring a speedy trial which is one of the

fundamental objectives of the Act. Further, Section 32 stipulates

that State Government shall appoint a Special Public Prosecutor

for   every   Special   court,   so   designated   under   Section   28,   for

conducting cases only under the POCSO Act. 

15.Chapter VIII of the Act deals with the procedure and powers

of theses Special Courts and the procedure for recording evidence

of the child victim. Section 33 falling under Chapter VIII provides

for various safeguards at the trial stage and ensures that various

manifold   interests   of   the   child   are   protected.    We   think   it

appropriate to reproduce the relevant part of Section 33:­ 

“33. Procedure and powers of Special Court – (1) A

Special Court may take cognizance of any offence,

without the accused being committed to it for trial,

upon receiving a complaint of facts which constitute

such offence, or upon a police report of such facts.

(2) The Special Public Prosecutor, or as the case

may be, the counsel appearing for the accused shall,

while   recording   the   examination­in­chief,   cross­

examination   or   re­examination   of   the   child,

communicate the questions to be put to the child to

the Special Court which shall in turn put those

11

questions to the child.

(3)The Special Court may, if it considers necessary,

permit frequent breaks for the child during the trial.

(4)The   Special  Court   shall  create   a   child­friendly

atmosphere   by   allowing   a   family   member,   a

guardian, a friend or a relative, in whom the child

has trust or confidence, to be present in the court.

(5) The Special Court shall ensure that the child is

not called repeatedly to testify in the court.

(6)   The   Special   Court   not   permit   aggressive

questioning or character assassination of the child

and ensure that dignity of the child is maintained at

all times during the trial.

(7) The Special Court shall ensure that the identity

of the child is not disclosed at any time during the

course of investigation or trial:

Provided that for reasons to be recorded in writing,

the Special Court may permit such disclosure, if in

its opinion such disclosure is in the interest of the

child.

Explanation. – For the purposes of this sub­section,

the identity of the child shall include the identity of

the child’s family, school, relatives, neighbourhood

or any other information by which the identity of the

child may be revealed.”

16.Section 35 provides for recording of the evidence of the child

and disposal of the cases. The same being important for the

present purpose, it is quoted here:­

“35. Period for recording of evidence of child and

disposal of case. – (1)The evidence of the child shall

be recorded within a period of thirty days of the

12

Special Court taking cognizance of the offence and

reasons for delay, if any, shall be recorded by the

Special Court.

(2) The Special Court shall complete the trial, as far

as possible, within a period of one year from the

date of taking cognizance of the offence.”

17.The aforesaid provisions make it clear as crystal that the

legislature has commanded the State to take various steps at

many   levels   so   that   the   child   is   protected   and   the   trial   is

appropriately conducted. 

18.Section 37 provides that the Special Court shall try cases in

camera  and in the presence of the parents of the child or any

other person in whom the child has trust or confidence; Section

36 casts a duty on the Special Court to ensure that the child is

not exposed in any way to the accused at the time of recording of

the evidence while at the same time ensuring that the accused is

in a position to hear the statement of the child and communicate

with his advocate.  The objective of the POCSO Act is to protect

the child from many an aspect so that he/she does not feel a

sense   of   discomfort   or   fear   or   is   reminded   of   the   horrified

experience   and   further   there   has   to   be   a   child   friendly

atmosphere. 

13

19.Speaking about the child, a three­Judge Bench in   M.C.

Mehta v. State of T.N. and others

2

 opined that:­

“… “child is the father of man”. To enable fathering

of a valiant and vibrant man, the child must be

groomed well in the formative years of his life. He

must receive education, acquire knowledge of man

and materials and blossom in such an atmosphere

that on reaching age, he is found to be a man with a

mission, a man who matters so far as the society is

concerned.”

20.  In Supreme Court Women Lawyers Association (SCWLA)

v. Union of India and another

3

, this Court has observed:­

“In the case at hand, we are concerned with the

rape committed on a girl child.  As has been urged

before   us   that   such   crimes   are   rampant   for

unfathomable reasons and it is the obligation of the

law   and   law­makers   to   cultivate   respect   for   the

children and especially the girl children who are

treated   with   such   barbarity   and   savageness   as

indicated   earlier.     The   learned   Senior   Counsel

appearing for the petitioner has emphasised on the

obtaining horrendous and repulsive situation.”

Alice   Miller,   a   Swiss   psychologist,   speaking   about   child

abuse has said:­ 

“Child abuse damages a person for life and that

damage is in no way diminished by the ignorance of

the perpetrator. It is only with the uncovering of the

2 (1996) 6 SCC 756

3 (2016) 3 SCC 680

14

complete truth as it affects all those involved that a

genuinely   viable   solution   can   be   found   to   the

dangers of child abuse.”

21.Keeping   in   view   the   protection   of   the   children   and   the

statutory scheme conceived under the POCSO Act, it is necessary

to issue certain directions so that the legislative intent and the

purpose are actually fructified at the ground level and it becomes

possible to bridge the gap between the legislation remaining a

mere parchment or blueprint of social change and its practice or

implementation in true essence and spirit is achieved.  

22. Mr. Srivastava has provided us a chart relating to the cases

pending   under   the   POCSO   Act   in   all   States   except   Andhra

Pradesh,   Telangana,   Rajasthan   and   Jammu   and   Kashmir   in

respect of which the data is not available. We may take the

example   of   two   States,   namely,   Madhya   Pradesh   and   Uttar

Pradesh.   The pendency of such cases in the State of Uttar

Pradesh is approximately 30884 and in the State of Madhya

Pradesh, approximately 10117.

23.It is submitted by Mr. Srivastava that in both the States, the

cases are pending at the evidence stage beyond one year.  We are

absolutely conscious that Section 35(2) of the Act says “as far as

15

possible”. Be that as it may, regard being had to the spirit of the

Act, we think it appropriate to issue the following directions:­

(i)The   High   Courts   shall   ensure   that   the   cases

registered under the POCSO Act are tried and disposed

of by the Special Courts and the presiding officers of

the said courts are sensitized in the matters of child

protection and psychological response. 

(ii)The Special Courts, as conceived, be established,

if not already done, and be assigned the responsibility

to deal with the cases under the POCSO Act.

(iii)The instructions should be issued to the Special

Courts   to   fast   track   the   cases   by   not   granting

unnecessary   adjournments   and   following   the

procedure   laid   down   in   the   POCSO   Act   and   thus

complete the trial in a time­bound manner or within a

specific time frame under the Act. 

(iv)The   Chief   Justices   of   the   High   Courts   are

requested to constitute a Committee of three Judges to

regulate and monitor the progress of the trials under

the POCSO Act. The High Courts where three Judges

are not available the Chief Justices of the said courts

shall constitute one Judge Committee.

 (v) The Director General of Police or the officer of

equivalent rank of the States shall constitute a Special

Task Force which shall ensure that the investigation is

16

properly conducted and witnesses are produced on the

dates fixed before the trial courts.

(vi)Adequate steps shall be taken by the High Courts

to provide child friendly atmosphere in the Special

Courts keeping in view the provisions of the POCSO

Act so that the spirit of the Act is observed.

24.The Registry is directed to communicate this order to the

Registrar   General   of   the   High   Courts   so   that   it   can   be

immediately implemented. With the aforesaid directions, the writ

petition stands disposed of.

…….……….................CJI.

        (DIPAK MISRA)

……...............................J.

(A.M. KHANWILKAR)

..…….…..........................J.

         (Dr. D.Y. CHANDRACHUD)

NEW DELHI;

MAY 01, 2018.