“A” through her Father “F” v. State of U.P. and ors. - (High Court of Allahabad) (03 Nov 2015)

Court derides lack of legislation on rehabilitation for sexual assault victims

Criminal

In a case involving the rape of a minor and birth of a child as a consequence, the Allahabad High Court, taking note of the physical and mental trauma the victim was undergoing, awarded substantial compensation for both her and the child. Directing provision of medical care and cautioning against discrimination, the Court safeguarded education she could undertake in future and awarded compensation, which could be received only by her. It reiterated the legislative lack in rehabilitating rape victims, who “should be accepted; not haunted by society”.

Relevant : Read here the decision in“A” through her Father “F” v. State of U.P. and ors . Note: Requires filling out a captcha.

Tags : RAPE REHABILITATION VICTIM CHILD COMPENSATION