Bollywood actress and Rajya Sabha MP, Jaya Bachchan on Nirbhaya case said that justice delayed is justice denied.
She said that even today, one person who was juvenile at the time of the crime and was later released in 2015 is free.
“I want to know, have his intentions changed today,” Jaya Bachan asked.
Comparing the Nirbhaya case and Uttar Pradesh case, wherein the girl was burned alive, she said that the culprits in the later case got life imprisonment.
“What kind of justice is it, it’s selective justice,” she added.
Earlier in December 2019 she called for setting aside the due legal process for those accused of raping and murdering a veterinary doctor in Hyderabad and had made the shocking recommendation that “such people be brought out in the public and lynched.
On that, she hadsaid: “It may sound a little harsh, but these types of people [the rape accused] need to be brought out in public and lynched.”
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