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Hyderabad Encounter- Human Rights Violation or Justice Served?
Introduction
The four accused of Hyderabad gang-rape in an alleged encounter by the police of Hyderabad on 6th of December. The four person Mohammed Arif, Chintaunta Chennakeshavulu, Jolu Shiva and Jollu Naveen, These guys were arrested in the charge of rape and murder of a young veterinary lady doctor and they were in police custody. Whether the offence have been committed or not it is the responsibility of erring officials to fix it and 1,50,000 is paid to the chairman of the aforesaid inquiry commission ,those person who were involved in an alleged encounter a probe will be directed by the court to conclude the matter within 6 month.
Approach of Supreme Court
The previous high court judge of Bombay justice Rekha Baldota and former CBI Director Karthikeyan, they will be there for the enquiry panel. Supreme Court said to Telangana government to see all the aspects. It is said by Supreme Court that no authority will involve and conduct enquiry into the encounter and the other enquiry are effectively stayed. A notice issued to court to press council of India erring officials.
The Supreme Court has said no other Court has authority to investigate in these matters until further orders and they said that the investigation should be complete within six months. All over so many critics had on this action but anyway it is welcome by the public.
Whether a Human Rights Violation - Conclusion
Human rights should not be an obstacle or hurdle and question to common man’s living. If so they are not to be considered as human rights. In such kind of cases, NHRS, COURTS should not come into picture and try to protect the Hard core, Cold Blooded murderers. It means to encourage these monsters, giving him space and strengths to their act. Whatever one by the Police of Hyderabad it is for the safety for the societies for the human rights for the public welfare and women these rape accusers don’t respect other humans and their rights then they also have no rights for living.
I pray this time of crime doesn’t happens with others, this is the finest step had been taken by the police of Hyderabad still some amendments needed in our constitution in this type of heinous cases.
