April 12,2018

18-year-old rape survivor in Unnao Gang Rape case welcomed Government's decision of getting Central Bureau of Investigation (CBI) to probe the matter.

Following the sharp criticism from the opponents and amid public outcry over Unnao Rape case, allegedly involving the Bharatiya Janata Party (BJP) MLA Kuldeep Singh Sengar, the Yogi Adityanath-led Uttar Pradesh government ordered the filing of a first information report (FIR) against Sengar under Sections 363, 366, 376, 506 and POCSO Act.

The Allahabad High Court on Thursday asked the Adityanath-led Uttar Pradesh government to clarify whether or not it would arrest the MLA.

Rape survivor's father had died in the judicial custody after being brutally beaten up, allegedly by Atul Singh, the lawmaker's brother.

CBI will also look into this matter.

Uttar Pradesh Home Secretary accused Uttar Pradesh Police of 'negligence' while investigating the rape case.

Source Business Standard

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