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On Tuesday honourable Supreme Court directed the High Court to proceed to monitor the investigation in the manner in which it would desire. A 19 years old girl hailing from Hathras, Uttar Pradesh, is alleged to have been raped, brutally assaulted due to which she lost her life and also how she was cremated. This is the most sensational case in which a Dalit girl was raped and murdered.
A bench of CJI. S. A. Bobde, Justice A. S. Bopanna, and Justice V. Ramasubramanian has passed this order in pursuit of a fair investigation and to bring justice to the culprits. CBI has started its investigation on October 11, 2020, but apprehensions are created based on the funeral by the police, and an attack on a journalist is strongly condemnable.
In such regards, the protection of the victim's family and the witness is a really important matter, and sufficient steps should be taken by the state government. For that purpose, the honourable Supreme Court has ordered CRPF protection to them within a week from Today, itself.
On the request of Ms. Indira Jaising, a learned senior counsel, still, any specific order regarding the appointment of a special public prosecutor is not passed as family members of the victim have chosen to engage Ms. Seema Kushwaha and Mr. Raj Ratan, Advocates for considering the aspect and requests if such need arises. CRPF will be providing adequate security to the victim's family, and this will be reported to the Allahabad High court.
It is also said in the order that the name and relationship of the family members with the victim being depicted in the order dated October 12, 2020, passed by the High Court will not be disclosed. The Supreme Court has also requested the High Court to delete and morph the same, and such indications shall be avoided in the future.
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