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The Deoria shelter was about 300 km from Lucknow at Deoria which earlier received funds from the government, but its affiliation had cancelled in 2017. However, it had continued to run without necessary permission.
On 28th July 2018, the Women Welfare Department of Uttar Pradesh had ordered the District Magistrate to shift the residents of the shelter home as it had been running illegally. But on 31st July 2018, when a team led by the District Probation Officer went there, they could not enter the home. The officials had alleged that “misbehaviour” by the management. Therefore, the same day an FIR had lodged at the City Kotwali against the management.
Recently, there had allegation upon Deoria shelter regarded the sexual and physical abuse. The matter had come to light when a 10-year-old girl escaped from the shelter and reached a woman police station .She had informed them about the plight of the inmates. She had told that “red, white, black cars used to come take away girls at night and dropped them in the morning and when they returned to the morning, they used to cry.”
On 6th August 2018, the Twenty-four girls had rescued from Ma Vindhyawasini Mahila Prakishan Evam Samaj Sewa Sansthan shelter home in Deoria which had 42 inmates. The Police had sealed the shelter home. The inmates had shifted to Varanasi from Deoria. However, the eighteen inmates are still missing.
On 7th August 2018 the Yogi Adityanath, Chief Minister of Uttar Pradesh had said that: Deoria shelter home case pertaining to the sexual abuse and mistreatment of minor girls in a shelter home in Deoria district has been transferred to the Central Bureau of Investigation (CBI).
He had said that: “To make things crystal clear, we had decided that the entire incident will be handed over to the CBI. To ensure there is no tampering of evidences, the SIT has been constituted. They will be assisted by STF.”
The Chief Minister had also ordered District Magistrates to inspect women shelter homes in their respective districts and ensure the safety of all inmates.
The SIT consisting of Additional Director General, Gorakhpur (ADG) Anju Gupta (women helpline) and Renuka Kumar, the additional chief secretary (women's welfare).
The Committee had immediately visit the Deoria and present its interim report before the government on 7th August 2018.
The CM had said that: “District administration did not act on time, so DM had transferred and we had decided to charge sheet against him.”
The Girija Tripathi and her husband Mohan Tripathi who operated the shelter home had arrested along with its superintendent Kanchanlata.
The Abhishek Pandey, District Probation Officer (DPO) had suspended and the Sujit Kumar, District Magistrate of Deoria had also transferred from his post with regard the Deoria shelter home case. The Amit Kishore, DM of Etah had appointed as the replacement of Kumar.
During the investigation in the Shelter case another irregularity had found regarding a crèche at Shelter .There had allegations of misappropriation of funds worth crores meant for a creche to cater to women labour hands.
Recently, the Rajnath Singh, Home Minister said that: this incident had shameful and declared that no culprit would escape action.
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