R.K. JOYSANA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel appearing for the petitioner and Mr. N.Kumarjit, learned AG for the State respondents and Mr.S.Samarjeet, learned CGC for the Union respondents.

(2.) This PIL has been directed to be listed on an early date considering the seriousness of the issue wherein the safety of women in domestic as well as in public sphere including work place is being seriously jeopardised in the form of violence like harassment due to assault, stalking, molestation, rape, etc. They face violence on streets, public transport, parks, work place and in other public places. One such dastardly incident happened in the outskirts of Hyderabad city very recently which shocked the conscience of our nation and the world, more particularly, the women. The gruesome manner in which the victim was ill treated by the accused reveals the brutal nature of the mind of the accused person involved in the offence. Earlier, a similar incident also happened in New Delhi resulting in the formation of Nirbhaya fund by the Ministry of Women and Child Development, Government of India and its objects are as follows :-

(3.) Consequent thereto, the Ministry of Women and Child Development, Government of India issued guidelines for proposal from Central Government, Ministries, Departments, States, Union Territories to be funded under the Nirbyaya Fund. The scope of guidelines is at para No.1.1. The same reads as follows:-