As reported by PTI, Ravi Shankar Prasad, Law Minister urges the Chief Justice of India and other Senior Judges to ensure a mechanism to monitor quick disposal of rape cases and further adding that women of the country are under pain and distress.
Law Minister stated that there are 704 fast-track courts for heinous offences and others and the government is in the process of setting up 1,123 dedicated courts for POCSO and rape offences.
He also said India’s judiciary, be it the Supreme Court, high courts or subordinate courts, has upheld the principles of the rule of law. But, he stressed, the need to attract more talent in the subordinate judiciary.
All of the above was stated by the Minister during the inauguration of the new building of Rajsthan High Court.
[Source: PTI]
[Image Credits: Hindustan Times]