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Following a rise in rape cases, the Haryana government is set to enact legislation prescribing punishment in form of death penalty for people convicted of rape of girls below 12 years. In addition to that the government is all set to establish fast track courts for dealing with rape cases to ensure speedy justice to victims. On occasion of laying foundation for a sugar Mill in Karnal, Mr. Khattar appealed to the media to not create sensational news on this very issue without verification of data. He said figures for the last year revealed that 25% of the complaints registered at police stations in Haryana are fake. However, he said that harsher punishment is required to deal with the increasing rape incidents. In the past one week as many as nine rape cases were reported in Haryana, with three cases reported on Thursday itself.
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