“The National Human Rights Commission is disturbed over the killing of more than 40 CRPF personnel in a terrorist attack on their convoy near Awantipora on the Srinagar-Jammu highway on the 14th February 2019 and condemns it. The scourge of terrorism is one of the major factors leading to violation of human rights in our society.

The Commission firmly believes that the acts of terrorism are an anti-thesis to the struggle for the protection of human rights. A loss of life of any innocent person, whether in force or a civilian, is a matter of violation of human rights.

Being an apex institution, committed to the promotion and protection of human rights of all, the NHRC, India appeals all to stand up in condemning such incidents that lead to death and destruction in place of brotherhood, development, peace, progress and prosperity. If we can question and make the security forces accountable for failing in their duties, we must also make those accountable who violate the human rights of the security forces committed towards nation building.

It is expected that the State will take note of the supreme sacrifice made by the personnel of CRPF in maintaining the rule of law and creating an environment of peace and security in the country, and the aggrieved families would be suitably compensated.”

[Press Release dt. 19-02-2019]

NHRC

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