National Human Rights Commission, NHRC has taken suo motu cognizance of reports that a 13-yr-old girl was gang-raped & killed when she had gone to relieve herself on the farmland owned by one of the accused on Aug 15.
The commission has issued notices to Chief Secretary & DGP of Uttar Pradesh, calling for detailed reports within six weeks.
A press release from the NHRC said that "The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that a 13 year old girl belonging to Scheduled Caste was gang-raped & killed when she had gone to relieve herself on the farmland owned by one of the accused on 15th August, 2020. Reportedly the victim was tortured before strangled to death. It is mentioned in the news report that there is a toilet in the victim's house but it's not functional".
It said, the Commission has issued notices to the Chief Secretary & DGP, Uttar Pradesh Govt calling for detailed reports in the matter within six weeks including disbursement of the statutory relief as per rules framed under provisions of the SC/ST (POA) Act to the family of the victim, action was taken against the guilty & the status of the FIRs registered in the matter. The Chief Secretary is also expected to sensitize the district authorities in the State to create awareness that the toilets should not be constructed for mere fulfilment of the Govt records, they are to be actually made functional.
The press release said, the Commission found it appropriate to forward a copy of the news item to the Secretary, Union Ministry of Jal Shakti, which is the Nodal Ministry for the 'Swachchh Bharat Abhiyan.' It is expected from the Ministry to issue guidelines to all the States & Union Territories to ensure that the toilets are not only constructed but also used to make the country clean & save the women from the heinous crimes committed by anti-social elements when they go out to relieve themselves. He is also expected to respond within six weeks.
"According to the media reports, both the accused have been arrested by the police. The Senior Superintendent of Police, Kheri has reportedly stated that the FIR has been registered under relevant sections of IPC & POCSO Act. He has further added that the National Security Act will be slapped against the accused who were arrested by the police within few hours after the incident," the press release from the NHRC added.
On Saturday, Police said that National Security Act (NSA) will be invoked against 2 men accused of gangrape of a 13-year-old girl in Uttar Pradesh's Lakhimpur Kheri district.
The girl was allegedly raped & murdered in Isanagar in Lakhimpur Kheri on Friday. Later, the police recovered her body from a sugarcane field in Isanagar.
Satyendra Kumar, Superintendent of Police (SP), Lakhimpur Kheri has said two men have been booked under offences of murder & gangrape, adding that action will also be taken against them under the NSA.
Kumar told reporters, "Body of a 13-year-old was found from a sugarcane field in Isanagar. An FIR has been registered. Post mortem report has confirmed rape. Two men Santosh Yadav & Sanjay Gautam have been arrested & sent to jail".
He said that "They have been booked under Section 302 (murder) & Section 376 (D) (gangrape) of the Indian Penal Code. Action against both accused will be taken under the National Security Act (NSA) as well".
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