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Woman takes her life after a public display of her intimate video: Tripura High Court takes Suo Moto Cognizance
On 6th May, the Tripura High Court has registered a suo moto cognizance in the case of the death of a young married lady by suicide. This news was published in print and electronic media, which stated the cause of her death that a video of the woman in an extremely compromising position with a man was leaked and later it was displayed publicly in front of the community members of the village during discussion of this issue. Due to which she was subjected to extreme humiliation by the members of the village's community. She took her life by consuming poison. as the consequence of humiliation and insult encountered.
A Division bench comprising of Chief Justice Akil Kureshi and Justice S Talapatra in the order issued on May 6, stated that it doesn't acknowledge the news reports and without thorough verification of the facts, it will not consider this news story.
The Court said that if the news story happened to be true then it will shock the conscience of everyone. The level of humiliation she was subjected to by the fellow human beings is the grossest attainable violation of Human Rights.
So, High Court directed the State administration to produce the status of inquiry in the said matter, to gather the photographs and video clips related to the incident, to record the statements of the deceased's family member and to provide the proper security to them. The Court made the Chief Secretary of Tripura, Director General of Police, Superintendent of Police, South Tripura District and SDPO, Sabroom Police Station as respondents in the case.
On May 7, Advocate General, representing all the respondents confirmed the fact that woman committed suicide based on the postmortem report and following the same an FIR was registered on May 6, FIR stated the offences punishable as per Sections 323, 354, 306 read with Section 34 of IPC has been committed. He also told the court that some relatives have given statements and that have been recorded. The investigation is being done sincerely and as per the direction of the Court, security has been given to the family members.
The High Court has listed this matter for 17th May 2021 and also directed the authorities to instantly block the circulation of a video of the deceased shown in a compromising position from Whatsapp and other social media platforms.
"It appears that the video clips of the deceased women shown in compromising position may be circulating on Whatsapp and other social media platforms." High Court said.
High Court directed the Superintendent of Police, South Tripura District to supervise the investigation.
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