February 3,2018:
CM Mufti added that her government has also recommended to give amnesty to more than 4,000 people, who are said to be involved in minor incidents of stone pelting over the past two years.
On Saturday, Jammu and Kashmir Government has approved withdrawal of the cases registered against 9,730 people involved in stone-pelting incidents, including the first-time offenders, between 2008 and 2017.
CM Mehbooba Mufti stated that, Governments Action to withdraw 1,745 cases is subject to “certain conditions” and is based on the recommendations of a Committee constituted to look into the matter.
In a written reply to a question in the Assembly, Mufti did not disclose particulars of first-time offenders due to security considerations for them and their families.
However, she added that 3,773 cases were registered in 2016 and 2017, leading to arrest of 11,290 people, of whom 233 remained untraced.
Intense clashes had rocked Kashmir Valley in 2016 following the death of Hizbul Mujahideen Commander Burhan Wani in July,2016 resulting in the death of over 85 people.
Chief Minister said that while 2,904 cases were registered and 8,570 people were arrested in connection with stone- pelting incidents in 2016, the number of such cases in 2017 dropped to 869 in which 2,720 people were arrested.
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