The Govt of Uttar Pradesh could take action against 3 women officers - 2 from the Indian Police Service (IPS) & one from the Indian Administrative Service (IAS) - after the Central Bureau of Investigation indicted them for negligence in handling complaints of a minor’s rape in 2017 & her father’s murder the next year said a Senior Govt official familiar with the development.

Ex=BJP MLA Kuldeep Singh Sengar was sentenced to life imprisonment in Dec 2019 by a Delhi Court in the rape case, the official said. Sengar, an MLA from Unnao’s Bangarmau assembly constituency, is serving the jail term.

A 4-time lawmaker, Sengar had an exceptional hold over the Unnao region before his sharp fall from grace right before the Apex Court transferred the trial to Delhi. When it first appeared that he may be arrested, several MLAs had approached the state Govt alleging that he was being framed.

A senior official said the CBI had recommended action, for negligence against IPS officers, Pushpanjali Devi & Neha Pandey, who were posted as superintendent of police (SP) in Unnao between June 2017 & April 2018, & IAS officer Aditi Singh, who was district magistrate of Unnao during the same period.

The official said the CBI has also recommended action against another IPS officer, Ashtabhuja Singh, who was additional SP in Unnao during the same period & was later promoted to IPS cadre in July 2019.

The CBI had submitted its recommendations to the State Govt in the 2nd week of Aug.

The agency, which had investigated & prosecuted the lawmaker after the intervention of the High Court of Allahabad, said it had found the officers’ negligence in initiating action & registering FIR against Kuldeep Sengar, despite repeated complaints against him by the rape survivor’s father between June 2017 & April 2018.

The girl’s father - she was a minor when she was raped - was attacked by the former MLA’s aides on April 3, 2018, & sent to jail after framing him in a false case. The girl’s father succumbed to the injuries sustained in the attack on April 9, 2018, as he was not provided proper treatment during the judicial custody, the official said.

The State Govt began to take action against Sengar & his aides when the matter was highlighted by the media after the self-immolation bid by the rape survivor & women members of her family near the chief minister’s residence in Lucknow on April 8, 2018, & the death of the girl’s father.

Sengar was finally arrested from Lucknow on April 14, 2018 after the State Govt handed over the case to CBI on April 12, 2018. The CBI charged Sengar & his aides in two cases; the minor’s rape & her father’s murder.

Sengar was sentenced to life imprisonment in Dec 2019 by a Delhi Court in the rape case. 

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