SUO MOTU / STATE Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Two petitions are placed before us for consideration. First one is the Suo Motu petition initiated by this Court at the instance of Mr.A.P.Suryaprakasam, learned Advocate practicing in the High Court of Madras. The said advocate has given a letter and a petition was forwarded to the Hon'ble Acting Chief Justice for passing appropriate orders. The Hon'ble Acting Chief Justice directed the Registry to list the matter before this bench. Subsequently, another HCP.No.2334 of 2024 has been instituted by the mother of the victim minor girl aged about 10 years.

(2.) Mr.A.P.Surya Prakasam, the learned counsel, in his letter, has stated that the victim minor girl aged about 10 years is a rape victim and her parents were tortured by the Inspector of Police in All Women Police Station, Anna Nagar at Chennai. He has stated that the minor victim girl is to be examined by the medical board and to be referred for counseling through experts and compensation is to be paid and the police officers guilty of committing such atrocities upon the minor victim girl and her parents are to be suitably punished. Along with the letter, Mr.A.P.Surya Prakasam, the learned counsel relied on certain newspaper publications, which would reveal that "Cop beats minor rape survivor's parents; Culprit not yet arrested" etc.,

(3.) The minor victim girl was studying 6th standard and residing along with her parents at Anna Nagar, Chennai. On 29/8/2024, the mother of the victim girl noticed bad smell from the minor girl, aged about 10 years and immediately took her to the nearby Doctor Mrs.Kalanithi, having clinic at Door No.19A, 11th Main Road, Anna Nagar, Chennai - 40. The doctor examined the minor girl and found that she was sexually abused by some person. Immediately, she referred the minor girl to Government Kilpauk Medical College Hospital and the mother took her minor girl to Government Kilpauk Medical College Hospital on 29/8/2024. The duty Doctors examined and admitted the minor victim girl in the hospital. Intimation was provided to the Child Welfare Committee and All Women Police Station. The Inspector of Police Mrs.Raji/3rd respondent in HCP.No.2334 of 2024 came to the Government Kilpauk Medical College Hospital and received a complaint from the mother of the victim girl.