January 19,2018:

Director General of Police(DGP) added that,“Imprisonment may be enchanced for those cases in which age of the victim girl is up to 15 years”.

Amid rapid increase in the Gangrape incidents being reported in State, Haryana Police is considering making a proposal to State Government to enhance prison term for those found guilty for raping the minor girls.

On Thursday, Haryana DGP B S Sandhu stated that proposal was still under consideration and they had not finalised it yet.

Two more cases of Gangrape have been reported from the different parts of the state. In Dadri district, a 17-year-old girl, who is a school student, has alleged that four youths, one from her village, gangraped her in a moving car.

A married woman in Fatehabad town of Haryana alleged that she was gangraped by two persons including a neighbour after he barged into her house on Wednesday.

Haryana Governor Kaptan Singh Solanki summoned the DGP to seek his comments about a memorandum of Congress legislators which was submitted in view of increasing rape incidents. DGP briefed Governor about steps behind taken to handle the situation apart from long term strategy of the police.

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