STATE OF TAMIL NADU Vs. SUBBULAKSHMI

JUDGEMENT

(1.) THIS appeal by the appellant-State of Tamil Nadu is directed against the judgment and order dated 18th November, 2009 passed in W.P.No. 15306 of 2000 whereby the learned single Judge awarded a compensation of Rs.9 lakhs together with interest at 9% as compensation to the first respondent-writ petitioner, who was the victim of rape at the hands of the superior police officials.

(2.) THE writ petition was filed seeking a mandamus directing the appellant to pay a sum of Rs.9 lakhs as compensation on account of the criminal act committed by the second respondent-former Deputy Superintendent of Police.

(3.) WHEN the matter thus stood, the second respondent filed a petition before this Court in Crl.M.P.No.4176 of 1984 to quash the First Information Report registered in Cr.No.555/1984 on the ground that before the submission of report by the Revenue Divisional Officer, it is not permissible in law to register a First Information Report. The said petition was allowed by the High Court. Meanwhile, the Revenue Divisional Officer submitted his report, which was challenged by the second respondent in W.P.No.8/85 for a direction to quash the report. The said writ petition was also allowed directing to conduct a fresh enquiry after giving opportunity to the second respondent.