Lok Sabha Debates
Regarding Setting Up Of A Judicial Commission To Look Into Matters Of Alleged ... on 3 August, 2017
Sixteenth Loksabha an> Title: Regarding setting up of a Judicial Commission to look into matters of alleged inaction in cases of mob lynching.
SHRI M.I. SHANAVAS (WAYANAD): Lynching and mob orchestrated murder is increasing in the country with each passing day and the common public, especially the minority communities and the dalits are in mortal fear of their lives. As many as 97% of these attacks were reported after May 2014, indicating a sense of impunity displayed by the perpetrators of such attacks as observed in the frequency and spread of these incidents. It is in this context that I would urge upon the government to enact a definitive legislation that addresses the gaps suffered by the law and order agencies in effecting prosecution of the perpetrators and instigators of lynching and premeditated mob violence. I would further urge upon the government to constitute a judicial commission to enquire into reports of inaction and partisan conduct alleged by the kin of victims in mob-lynching.