SHANTHI KAMALASEKARAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petition has been filed by the petitioner, being a Human Rights and RTI Activist and Member of Review Committee for Women Safety in Public Transport State Transport Authority, to produce the detenue V. Parimalam, mother of two minor sons and set her at liberty.

(2.) According to the petitioner, the detenue is the sister of one G. Perumal, who is working as a Security in her Flat Complex. G. Perumal along with his parent were originally living near Tiruvannamalai. The family was involved in agriculture. Due to employment prospects, G. Perumal moved to Chennai in 2008. The petitioner knows his family for a long time. The detenue was married to a drunkard and had two children. Her husband deserted her and she was working as a Dishwasher at a local Hotel in Tiruvannamalai. She was introduced to the second, third and fourth respondents, who under the pretext of offering a good job for the detenue, introduced her to drugs. Taking advantage of her addiction, they compelled her to flesh trade also. She was tortured and beaten and has been illegally detained against her wish and will. Her two children are living in the custody of the said G. Perumal, the brother of the detenue in Chennai and are staying in the Flat Complex.

(3.) Earlier, when a complaint given to the respondent-Police was not looked into properly, through the High Court Legal Services Authority, HCP No. 895 of 2014 was filed before this Court and the detenue, V. Parimalam appeared before this Court on 9.4.2014. On enquiry, the detenue stated that she was working at the Women's Hostel Eva Velu Arts College Tiruvannamalai, thereby she was earning a sum of Rs. 2,700/- per month for her livelihood and on her request, she was allowed to continue in the same employment, as she was not inclined to go with her brother and she wanted to live alone. Recording her submissions, this Court disposed the said HCP No. 895 of 2014 and set her at liberty to be on her own.