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Advocates and Law students Urge the Supreme Court to direct the Law ministry to formulate the laws on cruelty against men
Advocates and Law students Urge the Supreme Court to direct the Law ministry to formulate the laws on cruelty against men
June 27,2021 New Delhi, India
Advocates and the Students of law written an elaborative letter to the Hon’ble Chief Justice of India N.V. Ramana on 23rd June ,2021 to urging the Supreme Court To take the Suo-moto Cognizance in the context and directing the Ministry of law to formulate the laws on the cruelty against men in order to eradicate their Despair and helplessness and to bridge the gap in the lacuna in the law.
The Letter highlights that the Supreme Court as being the Guardian of the fundamental Rights of equality we must take note into the law how the cruelty against men both physically and mentally in the modern law is rapidly increasing.
In the view of the Current scenario of the Section 498A of the IPC (Indian Penal Code,1860) failed to qualify the test of gender neutrality depriving legalmremedy to the aggrieved man.
The main objective of the section 498A was to protect the women from the harassment caused to them due to dowry demand leading to death of women.
In the current day statistics , it tells us a different story, where the women suicide is slightly to get reduced in the percentage of 2, while in the case of man it has been increased in the number of 48 percentage . The letter also states the story of a tribal man who was killed by the wife’s family on account of failure to pay them the reverse dowry (Deja) . In addition to it, false allegations were put forward against men under Section 498 A were also highlights in the present letter .
As in the light of the above lines, the letter also highlighted the facts of the crime that it has no gender and everyone should be daunt from the commission of the crime.
The letter thus states that the Indian law must recognise the fact that men too have mental breakdown, then too men can also be sufferer of being a part of the cruelty.
Thus , there shall be the appropriate legal remedies in their favour and the proper steps and measures to be taken to eradicate their helplessness of being a part of Victim and bridge the gap came towards lacuna in the law.
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