Lok Sabha Debates
Regarding The Direction To The Police Officer To Register Zero Fir Even If The ... on 2 December, 2019
Seventeenth Loksabha > Title: Regarding the direction to the police officer to register Zero FIR even if the occurence of incident had not taken place within the jurisdiction of the polic station and request govt. for secure punishment to be made by the law makers.
SHRI HASNAIN MASOODI (ANANTNAG): Hon. Speaker, Sir, any words, however strong, would be too small to condemn the tragic, barbaric and dastardly Hyderabad incident. Why do such incidents occur again and again in different parts of the country? Is the law less deterrent and less stringent? The answer is a clear ‘no’. Law is well equipped to deal with such situations. Are trials prolonged? No. Reports from Madhya Pradesh, Rajasthan and Delhi show that in some cases trials have been concluded within seven days.
The area that needs to be addressed is ignorance or failure in duty on the part of the police officers in registering the matter. In the Hyderabad incident also, the police station to which the family reported first failed and avoided to register the FIR, though it was well-known to the police that irrespective of territorial jurisdiction, a zero FIR was to be registered even if the occurrence had not taken place within the jurisdiction of that police station. Had the police acted in time, it is said that the life of the victim could have been saved. So, in all such cases, where police refuses or avoids to register the case, the police officer should be made an abetter in the consequences of not registering a case by him.
Second is that too much emphasis has been laid on the severity of the punishment. The severity of punishment by itself is not an answer. The gradation of punishment is well intended by the lawmakers. It is disturbing that most of the rape cases now reported are of rape and murder. It is because the person who is not able to control his insane impulses, in most of the cases, understands that he has to suffer any punishment so why not to go for the ultimate act, that is, of killing the victim.
In my opinion, the focus should be on the police officer and he should be made accountable in all such cases where there is negligence on his part. Thank you.