The National Human Rights Commission, NHRC, India has taken suo motu cognizance of a media report that a 13 years old girl was raped by the in-charge of police station in the Lalitpur district of Uttar Pradesh when she went to register an FIR about her gang rape.
The Commission has observed that the contents of the media report, if true, amount to human rights violations of the victim. Accordingly, it has issued notices to the Chief Secretary and the Director-General of Police, Government of Uttar Pradesh calling for a report within four weeks.
According to the media report, the officer concerned has been placed under suspension and an FIR has been registered against him. The relevant sections of the POCSO Act have been applied. Other police officers posted at the police station have also been removed from the duty and a DIG level officer will be investigating the case.
National Human Rights Commission
[Press Release dt. 4-5-2022]
