P E ARIFA Vs. STATE OF KERALA

JUDGEMENT

(1.) The traumatic and harrowing experience of a young housewife at the hands of the Police, as unfolded in this Original Petition, has thrown up the very same exasperating and oft repeated question, yet again.

(2.) Is the basic human right to dignity and personal liberty at such low premium in the hands of the police Can a citizen and that too a woman, be detained by the police in illegal custody and dumped in the midst of sickly and old destitutes in a rescue home for days together with impunity

(3.) These disturbing questions have arisen in the following facts and circumstances.