K. SHYMALA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Petitioner seeks a direction towards registration of a case on her complaint dated 14.03.2014.

(2.) The petitioner informs of incidents of outraging the modesty of her mother and herself around 21.08.2010 when she was 19 years of age. She contends that when on a visit to Chennai with her parents, police officials belonging to Coimbatore, barged into a hotel room required her father to speak to the Commissioner of Police, Coimbatore over phone and of their taking away her mother, her brother and sister, aged 6 and 5 years respectively, in two Cars. She informs of her mother and herself having been molested through out the journey to Coimbatore and of the Commissioner of Police molesting her at his office in the presence of her parents. Informing of the beating and arrest of her father, of his statement under Section 164 Cr.P.C. wherein he had spoken to illegal activities of police officers having been recorded and referring to writ proceedings relating to the detention of her father at a special camp for foreigners, the petitioner has alleged inaction on her complaint dated 14.03.2014 despite observations and directions of this Court requiring that the same be properly looked into, the aforesaid direction has been sought.

(3.) Heard Mr.M.Sreedhar, learned counsel for petitioner and Mr.C.Emalias, learned Public Prosecutor.