AROKIAMARY LUCIA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners in the above O.P.s are human rights activists, two of them are advocates and others represent Social Action Groups, namely Thindivanam Nagara Matrum Ooraga Kalvi Membattu Kazhagam (Thindivinam Town and Rural Education Development Society), a Committee for Educational Improvement of the People of Thindivanam Town, and Peoples Watch (Tamil Nadu).

(2.) ALLEGING that the complaint lodged by one Leelavathy, in Crime No.679 of 2001 on the file of the Gingee Police Station, the daughter, an innocent 19 years old girl, namely Ms.Rita Mary, was said to have been illegally trafficked, subjected to sex tourism and commercial sexual exploitation, victimised by sex traders and pimps, causing cruelty - physically and mentally, assaulted sexually and exploited to gruesome gang rape on the night of 29.10.2001, while she was under judicial custody in Gingee Sub-Jail, was not properly investigated by the Inspector of Police, Gingee Police Station, the pet Crl.O.P.No.24090 of 2001, seek:

(3.) THIS order issues with the concurrence of Finance Department vide it U.O.No.29/ADS(SM)/2001-1, dated 6.12.2001 and the additional sanction Ledger No.498 (Four hundred and ninety eight only). (BY ORDER OF THE GOVERNOR) NARESH GUPTA SECRETARY TO GOVERNMENT.