NIRMALA RANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This criminal original petition has been filed under Section 482 of the Code of Criminal Procedure praying to call for the records in PRC.No.2 of 2003 on the file of the Court of Judicial Magistrate No.IV, Trichirapalli and to quash the same.

(2.) The petitioner would submit that she is a practising advocate and a social activist engaged in championing the causes of oppressed classes in general and the women-folk in particular; that she is also a member of the District Juvenile Justice Board and the District Advisory Committee; that she is the District Secretary (in-charge) of the All India Democratic Women's Association which is fighting for the cause of women.

(3.) The petitioner would further submit that on 2.4.2002, one Mythili Sivaraman of All India Democratic Women's Association, Chennai, received an anonymous letter to the effect that one Mohana of Swaminathapuram, Thiruverambur, Trichy District was indulging the author of the letter and some other girls in prostitution against their wish and requested the Association to save them further stating that the said Mohana is silencing the local police by paying bribe and the police exploited them; that the above letter was forwarded to the Trichy Unit of the Association and the enquiry made by the said Unit revealed the inter-state trafficking of women and therefore a representation was given to the District Collector, which in turn was forwarded to the Police for investigation; that representations were also given to the National Human Rights Commission and to the Additional Director General of Police, CBCID on 25.10.2002; that though the representation was given on 18.10.2002, only after efforts taken by the Association, a case was registered against the said Mohana on 29.10.2002 under Section 4(2)(b) of the Indian Trafficking (Prevention) Act.