The Madras High Court has expressed severe criticism regarding the functioning of All Women Police Stations (AWPS) in Tamil Nadu, stating that they have devolved into centers of corruption rather than serving their intended purpose.
The court's observations came during a contempt petition hearing, highlighting the need for urgent reforms to restore the original intent of these institutions. Justice R Subramanian and Justice Victoria Gowri issued significant directives to address the prevailing issues and called for the State Director General of Police (DGP) to take immediate action.
Corruption and Abuse of Power:
The court voiced its concern over the transformation of AWPS into "stations of corruption," where police authorities often side with influential parties. It emphasized that these institutions were originally established to contribute to society but have regrettably become shameless "kangaroo courts." The court's remarks were made in response to a contempt petition filed by K Janarthan, who accused Inspector Vimala of the Thilagar Thidal Police Station of arresting him without following the Supreme Court's guidelines on arrests.
Failure to Follow Guidelines:
Janarthan alleged that his wife had lodged a complaint accusing him and his family of domestic violence, dowry demands, and abuse, leading to his arrest under various sections of the Indian Penal Code. The court acknowledged that Vimala's actions deviated from the specific directions provided by the Supreme Court in cases such as Arnesh Kumar v State of Bihar and Lalitha Kumari v Government of Uttar Pradesh. The court also questioned the jurisdictional Magistrate's casual authorization of Janarthan's detention.
Unconditional Apology and Contempt Proceedings:
While finding Vimala guilty of contempt, the court noted her unconditional apology, demonstrating contrition and humility. Considering the ongoing investigation and the need for due process, the court refrained from delving into the merits of the case but issued a warning to Vimala to avoid such abominable conduct in her future duties as a police officer. It also highlighted the limitations of the court's power, stating that it could only punish for its own contempt or the contempt of subordinate courts, not superior courts.
The Madras High Court recognized the urgent need to restore AWPS to their intended purpose and directed the State DGP to take necessary measures. The court emphasized the importance of equipping these police stations effectively, including the revival of the family counseling unit with qualified professionals such as family counselors, social workers, female lawyers, doctors, and psychologists. Additionally, it urged the resumption of mobile counseling units and the organization of women empowerment camps and family counseling sessions.
Rebuilding the Integrity of AWPS:
The court expressed disappointment in the deterioration of AWPS, noting that they were initially launched with the aforementioned facilities but had since devolved into shambles and centers of corruption. In light of the ongoing Golden Jubilee celebrations of the State Police's Women's Wing in 2023, the court ordered the Department of Home, State of Tamil Nadu, to implement these directives across all 222 Women Police Stations in the state. The objective is to restore the integrity and effectiveness of these institutions in line with their original purpose of empowering and safeguarding women in society.
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