NHRC notice to DGP, Uttar Pradesh over police misbehavior and inaction on an FIR related to molestation of a girl in Kanpur

New Delhi: 17th August, 2020

The National Human Rights Commission, NHRC, India has taken suo motu cognizance of a media report that an Inspector of Govind Nagar police Station, Kanpur, Uttar Pradesh asked a 16 years old girl to dance in lieu of registering an FIR against the nephew of her landlord who has been molesting her. The girl with her family, lives in a rented accommodation in Dabauli West area of Govind Nagar.

The Commission has issued a notice to the Director General of Police, Uttar Pradesh calling for a detailed report within 6 weeks in the matter including action taken against the delinquent police officer and the status of the FIR registered on the complaint submitted by the victim's family.

Reportedly, the girl's family earns livelihood by doing some Jagran parties etc and they had tried to lodge a complaint against the nephew of their landlord accusing him of molesting the girl besides forcibly evacuating them from the rented portion of the house, a few days ago.

According to the media report, the Circle Officer of Govind Nagar, Kanpur has denied the allegations stating that there is no substance in the charges and prima facie, it appears that the girl has made the video viral in order to create pressure on the police. He has also stated that an investigation into the matter is underway.

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