The State Government of Uttar Pradesh has approached the Allahabad High Court and made a request in a letter written to Registrar of the High Court to ensure disposal of cases related to crimes against women and cases lodged under the POCSO Act, on a priority basis in State.
In letter sent by Awanish Kumar Awasthi, Additional Chief Secretary (Home), the State has stated that,
“It is to inform that during an assessment it was found that from January 1 to September 30 this year, even after a hindrance in judicial system due to the Covid pandemic, the accused in 612 cases of crimes against women were given legal punishment after disposal of a total of 1,835 such cases. In the given time, punishment was given in 151 cases under the Protection of Children from Sexual Offences (POCSO) Act, and in 57 rape cases, the accused were given 10 years in jail or life sentence.”
The State Government has also sent letter to all district and sessions court judges to ensure speedy disposal of crimes against women and the Protection of Children from Sexual Offences (POCSO).
Awanish Kumar Awasthi, Additional Chief Secretary (Home), has stated that,
“A campaign for women empowerment will be organised from October 17 to October 25 in the state. The awareness campaign will aim to strengthen the safety of the women and children.”
The Chief Minister of state, Yogi Adityanath has directed officials to set up a help desk for women in every police station and strengthen the Helpline 1090 for women.
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