SUPREME COURT OF INDIA

Before:- A.S. Anand, B.N. Kirpal and K.T. Thomas, JJ.

W.P. (Crl.) 33/97 & SLP (Crl) 1672-1673/2000. D/d. 3.11.2000

Sakshi - Petitioner

Versus

Union of India (UOI) & Ors - Respondents

Indian Penal Code, 1860, Sections 375 and 376 - Sexual abuse of children - Public Interest Litigation for interpretation of these and other provisions by the Court - Supreme Court, in view of the importance of issues involved and far reaching consequences of the same in the context of child abuse, directed counsel for the parties to formulate issues which may require its consideration and determination.

[Para 3]

ORDER

A.S. Anand, B.N. Kirpal & K.T. Thomas, JJ. - No orders at this stage.

2. Learned Counsel for the petitioner in the tagged special leave petition Nos. 1672-1673/2000 is granted six weeks' time to file rejoinder.

3. Keeping in view the importance of the issues involved and far reaching consequences of the same in the context of child abuse, we have suggested to learned counsel for the parties to formulate issues which may require our consideration and determination. They may formulate the issues either jointly or exchange the issues to be framed by either of them.

4. The matter shall come up for further directions in the second week of January, 2000 before this Bench. The dates for hearing and schedule there for shall be fixed on that date.

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