February 15,2018:

Apex Court Bench stated that,“In spite of all the talks, discussions and the intents expressed about the gender justice and safety of women, we find that there are 24 States / UTs that have not even bothered to file an affidavit.”

On Thursday, Supreme Court castigated State Governments and Union Territories for their failure to submit the affidavits disclosing details on Victim Compensation Scheme for rape victims on time.

Apex Court Bench comprising of Justice Madan B Lokur and Justice Deepak Gupta was hearing petition filed by Advocate Nipun Saxena, which seeks a ban on two-finger test for the rape victims.

His plea also focuses on importance of enhancing the security for women in the public places.

Twenty-four States/Union Territories that are yet to submit an Affidavit indicating amount received by them under Nirbhaya Fund set up for Rape victims.

Bench had on January 9, directed the State Governments and the Union Territories to file Affidavits revealing amount received by each State Government/UT under Nirbhaya Fund towards the victim compensation, amount disbursed from Fund, and the number of victims of sexual assault, within four weeks.

SC has given another chance to the States and UTs to submit their affidavits within four weeks.

Next date of hearing is March 27,2018.

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