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Delhi HC approves of holding of court at AIIMS to record Unnao Rape Survivor’s statement
The Delhi High court has allowed holding of the court at the trauma centre of AIIMS to record the statement of the rape victim of the heavily debated UNNAO RAPE CASE in which MLA Kuldeep Yadav and his brothers are accused of kidnapping and raping a minor girl. The victim was airlifted from Lucknow hospital to AIIMS after she met with an accident when a truck rammed into her car while she was on her way to attend the court proceedings. She was accompanied by her lawyer, who is in critical condition and two aunts who died in the accident.
The court has given certain directions that need to be followed while the statement is to be recorded. The trauma centre is directed to switch off all the CCTV cameras installed in the seminar room where the temporary court would be setup by Special Judge Dharmesh Kumar. The authorities need to put a stand with curtains so that the victim does not come face to face with the accused. A nursing officer would be on duty to take care of the victim and update the doctors regarding her medical condition. The statement would be recorded in camera and no one would be allowed to enter the room without the permission of the court.
The Supreme Court had transferred the case to Delhi so as to ensure ‘speedy and fair trial’ for the victim. The court had asked the CBI to complete its probe in two weeks and file a charge-sheet in the road accident. The court has given 45 days to the trial court to decide in this case.
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