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Supreme CourtDivision Bench(1987) 03 SC CK 0026

Joint Women''s Programme vs State of Rajasthan and Others

Supreme Court Of India · Decided on 24 March 1987 · Citation: AIR 1987 SC 2060 : (1987) 1 JT 764 : (1987) 1 SCALE 692 : (1987) SCC 707 Supp : (1987) 1 SCC 707 Supp

HON’BLE JUDGES
M. P. Thakkar, J · B. C. Ray, J
CASE NUMBER
Writ Petition No. 707 of 1986

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Judgment

4 paragraphs · 183 words
1.

By way of an interim order we direct the State of Rajasthan and the State of Haryana and the concerned Police officials to proceed with the investigation into the unnatural deaths of Mrs. Kantha and Mrs, Prasani Devi. We direct that investigation shall be conducted by an Officer not below the rank of Superintendent of Police. In case it has so far been conducted by an officer lower in rank to him, the Superintendent of Police will also give a fresh look to the whole matter and proceed further with the investigation without being inhibited by the view taken by the subordinate officers earlier if circumstances so demand.

2.

We also direct the States of Rajasthan and Haryana by way of an interim order to create a Special Dowry Cell at the State level to investigate into the dowry deaths through specialised investigative units.

3.

One or two leading women social workers to be named by the Ministry dealing with the Social Welfare and Women's problems, may be associated with such dowry cells.

4.

The matter shall be listed after summer vacation.