Lok Sabha Debates
Regarding Repealing Sc/St (Prevention Of Atrocities) Act-Laid on 7 February, 2022
Seventeenth Loksabha > Title: Regarding repealing SC/ST (Prevention of Atrocities) Act-laid SHRI MARGANI BHARAT (RAJAHMUNDRY): Dalits and Tribals are marginalized and deprived sections of the society in the country. In order and to protect them from every kind of atrocity GOI has enacted SC/ST (Prevention of Atrocities) Act in 1989. In spite of this, atrocities against SC/ST are going up during the last few years. In 2019, there was 11.6% increase and in 2020 there was 9% increase in number of cases of atrocities on SC/ST. In AP, this number has come down from 2204 in 2019 to 2069 cases in 2020. But, in other States, the cases are going up.
The second problem is that offenders committing crime on SCs/STs are coming out freely with station bail U/s 41(c) of the Act thereby defeating the core objective of the Act. The AP SC/ST Commission has recommended to the National SC/ST Commission to repeal 41(c). Hence, I request Social Justice Minister and NCSC&ST to repeal Section 41(c) of the SC/ST Atrocities Act.
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