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Taking note of the rising crime against women, particularly sexual violence, Justice N Kirubakaran of Madras High Court posed few questions related to women safety to the Union and state governments and other related organizations, for example, the National Commission for Women (NCW). The judge demanded a report by January 10, 2018 on the questions posed in the order.
Justice Kirubakaran rejected bail applications of Andrews and Prabhu both accused in the assault and murder for a 60-year-old mentally challenged lady. The judge observed "Rape is infringement of privacy, dignity, and respect causing perpetual scar and misery in the brain of the hapless victim. Everybody has a right over her/his body and nobody has the privilege to encroach upon the same, without the assent of the individual. In rape, the victim's body disregarding protection/resistance, is vitiated by the culprit by constrain The said guilty parties could neither be called human beings nor animals as even animals are honourable in their own particular manner.”
Calling attention to that despite enactment of stringent laws after Nirbhaya episode in 2012, the number of rape cases has increased. The judge stated, adding that the offenses must be dissected and inspected from mental and sociological edges. The judge then suo motu impleaded the central government and the NCW and guided them to document a reaction to his inquiries, including on whether liquor addiction is one of the primary purposes behind the spurt in such offenses, regardless of whether sexual violence against ladies is because of a fall in sex proportion because of female child murder and feticide.
The judge asked whether sexual brutality against ladies is because of "sex starvation" among Indian men in perspective of different denials with respect to sex on grounds of culture, religion, profound quality and morals, whether sex offenses/wrongdoings against ladies and young lady youngsters are because of absence of information and comprehension about sex, and whether the ascent in sex violations is because of simple openness and accessibility of explicit material through the web. Justice Kirubakaran likewise needed the legislature to investigate dispersing present day gadgets/contraptions to ladies that can be utilized during misery or while confronting sexual stalkers.
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