The National Human Rights Commission, India has taken suo motu cognizance of media reports that an 18-year old Dalit girl was found raped and murdered in Lakhimpur Kheri, Uttar Pradesh after she stepped out to fill a scholarship form online as she did not have internet access at home. She was a first-generation learner in her family and had aspirations of landing a government job to lift her family out of poverty.

The Commission has issued notices to the Chief Secretary and the Director-General of Police, Uttar Pradesh calling for a detailed report in the matter within 4 weeks. The report must mention the status of the statutory relief and any other assistance provided by the state government to the family of the victim.

Criminal intent

The Commission has observed that apparently, the people with criminal intent have no fear and respect for law and the innocent women, particularly from the vulnerable classes of the society are easily targeted by them. This is the duty of the state to make a fearless environment for its citizens so that they can live with respect and dignity.

Murder

According to the media reports, carried today on 27th August, 2020, the girl was murdered by a man whose marriage proposal she had rejected. The man was arrested on Wednesday. The dead body was found on 25.08.2020 in a dried pond in an area that falls under Neemgaon police station jurisdiction.

Heinous Crime

Reportedly, the girl, second of four children of the family, was the one, the parents had pinned their hopes on. She had just passed class 9th and was about to start her class 10th, the first one from her family to study up to that level. The only source of income for the family is a 2 Bigha plot. The girl aiming to get a Scheduled Caste scholarship would have helped ease some of the financial burden on the family but before it could happen, she became the victim of a heinous crime.


National Human Rights Commission

Press Release dt. 27-08-2020

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