'How insensitive have the Police become’: SC seeks answers over Grave Lapses in Minor Rape Case

The Supreme Court came down heavily on the handling of a rape case involving a 4 year old girl in Gurugram, issuing notices to the Haryana Police and directing senior officials to appear with the complete investigation record. The Court’s sharp intervention signals urgent scrutiny of procedural lapses and raises concerns over how child victims are treated within the criminal justice system.

The proceedings arose from a petition seeking a CBI or SIT probe, alleging serious irregularities in the investigation and trial process. The petitioner pointed to grave lapses, including the recording of the child’s statement in the presence of the accused, allegedly without safeguards, causing further trauma. It was also argued that the police failed in their basic duty by not acting promptly and sensitively, while the Magistrate’s conduct during the proceedings was called into question. Affidavits filed by the victim’s parents reinforced claims of insensitive treatment and procedural violations.

Expressing deep concern, the Bench underscored that authorities dealing with such cases must adhere strictly to legal safeguards meant to protect child victims. “How insensitive have the police become!… You are dealing with a traumatised child,” the Court remarked, questioning the conduct of both the police and the Magistrate.

Taking note of the allegations, the Court directed the Police Commissioner and the Investigating Officer to appear before it with all records, sought a response from the concerned Magistrate through the District Judge, and clarified that the child need not be produced again for identification.

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