NHRC notice to the Government of Uttar Pradesh over its reported endorsing of killings in encounters by police for improving law and order (22.11.2017)

PRESS RELEASE


New Delhi, 22nd November, 2017

The National Human Rights Commission, NHRC has taken suo motu cognizance of media reports about the Government of Uttar Pradesh, allegedly, endorsing killings in encounters by police seeking improvement in law and order situation in the State. It has issued a notice to the Chief Secretary, Government of Uttar Pradesh, calling for a detailed report in the matter within 6 weeks.

According to the official statistics, as reported on the 5th October, 2017, 433 such encounters had occurred over a period of six months starting from March, 2017 when the present government came into existence. A total 19 alleged criminals were killed in these encounters and 89 injured. Apart from this, 98 officials were also injured and one died. Another news story of the 16th September, 2017 says that 15 persons had been killed in encounters since the new government came to power in Uttar Pradesh. The State government has, reportedly, described the encounters as an achievement and a proof of improvement in the law and order situation. The Chief Minister was quoted, in a newspaper on the 19th November, 2017, saying that "Criminals will be jailed or killed in encounters".

The Commission has noted that it has also received intimation about 22 encounter deaths from the State police authorities in the year 2017 till date, as per its standing guidelines. It has observed that even if the law and order situation is grave, the State cannot resort to such mechanism, which may result in the extra judicial killings of the alleged criminals. The reported statement of the Chief Minister tantamount to giving police and other State governed forces, a free hand to deal with the criminals at their will and, possibly, it may result into abuse of power by the public servants. It is not good for a civilized society to develop an atmosphere of fear, emerging out of certain policies adopted by the State, which may result into violation of their right to life and equality before law.
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