N M T JOY IMMACULATE Vs. STATE

JUDGEMENT

(1.) "What a shame that inside police custody, the helpless women are subjected to molestation, obscene violations and teasing. For women, from the womb to tomb, female sex is now a sin, a misfortune, a guiltless guilt. Who is your daughter or sistere A woman" Yet, the torture of womankind the world over is unspeakably unhappy. The condition of this lovely, gently gender, in police custody is so inhuman that sensitive people feel a sense of shock and shame. In all custodial crimes what is of real concern is not only infliction of body pain but the mental agony which a person undergoes within the four walls of police station. Whether it is physical assault or outrage of modesty in police custody, the extent of trauma, a person experiences is beyond the purview of law."

(2.) THIS Court would recollect these observations made by legal pundits, while dealing with the facts of the present case of the petitioner, an young college girl, who tapped the doors of this High Court, seeking for the justice with full of tears in both her eyes for having suffered due to the acts of molestation, obscene violation and teasing, at the hands of Police Personnel of Chennai.

(3.) BOTH P1 Pulianthope Inspector of Police, first respondent and P4 Basin Bridge Inspector of Police, second respondent and Woman Sub Inspector of Police, third respondent have filed separate counter affidavits denying the allegations.