J&K Government must give monetary relief to Anara Gupta for her humiliation: NHRC<br> (Case No.129/9/2004-2005)

The National Human Rights Commission has said that after considering all the circumstances of the case, it is prima facie satisfied that the J& K Government must make monetary amends for the humiliation being faced by Anara Gupta in pornographic CD case. The Commission observed that this is a serious breach of the human right of dignity as no incriminating evidence had been found to establish the offence under Section 4 of Prevention of Immoral Traffic Act and Section 6/7 of Cinematography Act against Anara Gupta, and issued a Show Cause Notice under Section 18 of the Protection of Human Rights Act, 1993 to the Chief Secretary, Government of J&K. Ms Anara Gupta, crowned Miss Jammu in the year 2001, was accused of involvement in prostitution and preparation of a pornographic film.