NHRC, India takes suo motu cognizance of a media report regarding the arrest and remand to custody of a Professor of Ashoka University in Haryana

Press release

National Human Rights Commission

New Delhi: 21st May, 2025

NHRC, India takes suo motu cognizance of a media report regarding the arrest and remand to custody of a Professor of Ashoka University in Haryana

Observes the report discloses, prima facie, the violation of the human rights and liberty of the Professor

Issues a notice to the Director General of Police, Haryana, calling for a detailed report in the matter within one week

The National Human Rights Commission (NHRC), India has come across a news report dated 20th May, 2025 regarding the arrest and remand to custody of a Professor of Ashoka University (a deemed to be University) in Haryana.

The Commission has noted that the report, which contains a gist of the allegations on the basis of which he has been arrested, discloses, prima facie, that the human rights and liberty of the said Professor have been violated. Therefore, it has deemed it to be a fit case for taking suo motu cognizance of the reported incident.

Accordingly, it has issued a notice to the Director General of Police, Haryana, calling for a detailed report in the matter within one week.

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