LOK RAKSHAK SEVA SAMITI Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing this Public Interest Litigation, the writ-petitioner has prayed for the following relief, quoted verbatim:

(2.) The grievance of the petitioner is that to avoid unnecessary delay in disposal of the rape cases, this Court should pass direction for establishing separate court for dealing with the rape cases like those special courts established as CBI Court, Family Court, Negotiable Instrument Court, Income Tax Tribunal, Sales Tax Tribunal, Debt Recovery Tribunal, Revenue Tribunal, Railway Tribunal etc. According to the petitioner, the offence against the women is more serious than any other offence registered under the Indian Penal Code and, therefore, separate establishment is required to protect the dignity of women in the Society.

(3.) When the matter was moved before us, we directed the learned advocate for the petitioner to give an additional affidavit showing the data regarding pendency of rape cases in the various criminal courts of this State. The petitioner has, however, given the data relating to offences against women under section 363, 369, 371, 373 and also 354 of the Indian Penal Code during the period from 2008 to 2012 throughout India. The petitioner has also given State-wise pendency of rape cases in India from 2008 to 2012 and it appears that so far as the State of Gujarat is concerned, the following is the year-wise chart:- <FRM>JUDGEMENT_2018_GLR3_2014_1.html</FRM>