LOKESH MISHRA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) AS a society we have failed to discuss and hold discourse on gender sensitisation. A society can only progress if both women and men are given equal status.

(2.) IN the present case, various guidelines were issued with a perspective to educate people about crimes related to women and how to curb them. The state has taken various measures in this direction, but the efficacy of these measures is still obscure and ambiguous.

(3.) AS per the latest affidavit filed by the Union Of India on 6th of July 2015, Mr. Sanjay Poddar, Senior Advocate states that the Delhi Government has launched mass awareness and educative programmes through audio and visual medium for sensitizing the public in Delhi, with a view to create deterrence amongst the perpetrators of crime and to make the public at large aware about their rights regarding the punishment meted out for such sexual offences especially concerning women and children.