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Children are considered to be the future of the country and it is our responsibility to provide them with utmost care and an environment to grow and learn.
Crimes against children have been increasing in our country at a very rapid pace. In this case, The Supreme Court asked the government as to how could they not notice that the children were being mentally and physically abused in shelter homes even after they were made aware of it.
On the other hand, the representatives of the Bihar Government pleaded that various organizations including All India Institute of Medical Sciences (AIIMS), Delhi had been taking care of the girls who have been sexually assaulted in Muzzafarpur. Further, they were ready to make the social audit reports of the shelter homes public.
The Apex Court said that the government should duly check the credentials of NGO’s before funding them and if the state is funding the shelter homes, it becomes the responsibility to look into its working so that the children are in safe hands. The Supreme Court referred to it as a “State Sponsored Crime” because the State failed to take notice of the alleged crime.
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