Site icon SCC Times

Gang Rape & brutality of 19-year-old women belonging to Scheduled Caste in Hathras district, UP: NHRC takes suo motu cognizance

National Human Rights Commission, India takes suo motu cognizance of the matter over reported gang rape and brutality of 19-year-old women belonging to Scheduled Caste in Hathras district, UP.

According to media reports that a 19 year old woman belonging to Scheduled Caste went missing on 14.09.2020. She was found in a badly injured condition on 22.09.2020 and she was subjected to gang rape and brutality in Hathras District of Uttar Pradesh two weeks ago. She was shifted from the Aligarh Muslim University’s Jawaharlal Lal Nehru Medical College and Hospital on 28.09.2020 when her condition deteriorated and there were no signs of improvement in her health condition. The victim has reportedly died at Safdarjung Hospital in New Delhi on 29.09.2020.

The District Magistrate, Hathras, Uttar Pradesh has reportedly stated that the accused have also been booked under the SC/ST(POA) Act and the family of the victim has been given compensation of Rs 10 Lakhs. He has also mentioned that a Fast Track Court will be set up to hear the case to punish the culprits at the earliest.

The Supdt. of Police, Hathras, U.P. has reportedly stated that the woman had suffered spinal injuries and he has denied the reports that the tongue of the victim was slit.

He has also mentioned in his statement the In-charge of the Hathras Kotwali PS has been removed for the alleged inaction in the case and the four accused have been arrested who will be booked for the murder. Further, he added that the first one Sandeep Singh was arrested the day when the woman was subjected to rape and later three more accused Lovkush Sikarwar, Ramu and Ravi were arrested when the woman named them in their statement before the Magistrate, on 22-09-2020.

The perpetrators reportedly tried to strangulate the victim when she tried to resist their attempts to rape her.

Another media report reveals that the family of the victim woman has alleged that the body of the deceased was forcibly taken away for cremation by the police personnel.

The body of the deceased had reportedly reached her village around mid-night and the cremation was done by 3.00 A.M., on 30.09.2020. It is mentioned in the news report that the villagers wanted to take the body of the woman to her house but the administration pressurized for cremation at the earliest.

The police authorities have however denied the allegation. It is reportedly stated by the SP, Hathras, that the cremation was done as usual, after the body reached Boolgarhi village in Hathras. He has also stated that the situation is calm and heavy police force has been deployed in the village.

The Commission has gone through the contents of the media reports which are very painful. A young woman belonging to SC community has been subjected to sexual harassment and brutality. It is apparent that the police was not able to take timely action to trace and save the victim girl due to which the young woman could not be saved from being subjected to grave cruelty. The way the perpetrators have acted shows that they had no fear of law in their mind. The family has suffered an irrevocable loss. A young and a precious human life has been lost.

Not only this, but there are also allegations made by the family that the police forcibly took away the body of the deceased for cremation have been revealed by the media. The incident has raised many questions about the law and order situation in the State. Many such incidents have occurred in the State of Uttar Pradesh where the members of the Scheduled Community have been subjected to discrimination and harassment by the people belonging to the upper caste. There have been a number of instances of leveling allegations of inaction against the police authorities and the administration. This is a serious issue of violation of human rights.

The Commission has further directed to the State Govt. to provide adequate protection to the family of the deceased keeping in view the gravity of the matter and aspect of the witness protection as there is an apparent rift between the two communities and there may be a danger to the family of the deceased.

The DGP, U.P. is expected to look personally into the matter to ensure a speedy trial so that the culprits could be punished by the competent court without any further delay. In the current scenario, it is necessary that the family of the deceased as well as other members of the SC Community residing in the village are provided proper protection by the police.

Both the authorities are expected to submit their report, within the stipulated time.

The Commission is expected the responses from the State Authorities within four weeks.


NHRC

Press Release dt. 30-09-2020

Exit mobile version