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NHRC notice to Chief Secretary and DGP, Haryana over reported suicide by a rape victim in police station

The National Human Rights Commission has taken suo-moto cognizance of media reports that a woman committed suicide at Police Station Jathlana, Yamunanagar, Haryana alleging police inaction in her rape case. The Commission has issued notices to Chief Secretary and DGP, Haryana calling for a detailed report on the matter within six weeks.

The Commission has also directed to the DGP, Haryana to communicate the action taken against the delinquent police personnel. The Commission directed the Chief Secretary of the State of Haryana to look into vulnerability of the family of the deceased and the protection and financial help if not already carried out, be provided by the State to the victim family. The direction also issued about whether training has been provided to the police personnel at different levels to handle such sensitive cases with a more human touch.

Issuing the notices, the Commission has observed that the contents of the news reports, if true, raised serious issue of violation of human rights of the victim and indicate gross negligence on part of the police personnel. The apparent insensitivity and lackasdical attitude on part of the police personnel is a grave concern.

According to the news reports carried today on 04-09-2019, the victim had got tired by visiting the police station again and again and in fact, justice was denied to her by the police authorities of Jathlana Police Station in Yamunanagar and she finally committed suicide. Her family members have made serious allegations against the Sub-Inspector and Police Station In-charge and demanded their suspension with the immediate effect.

The father of the deceased woman lodged a complaint that his daughter was married in the year 2016 and after marriage, she did not give birth to a child and there were regular altercations in the family. Some months ago, when the victim came to her maternal house in her village, where alleged fellow villagers on the pretext of getting her divorce and also job called her at a place and gave the victim lift in a car and took her to Jagadhar Bus stand where the victim was given juice having sedatives. The news report also reveals that the accused kept the victim in Delhi, Lucknow and Dehradun for 3-4 months and during the time, the victim was raped and obscene videos were also made. The victim somehow managed to get free from their captivity and after came back to the house revealed the ordeal to her family members.


National Human Rights Commission

[Press Release dt. 04-09-2019]

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