D RAJESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The great Tamil Saint Thiruvalluvar said :"

(2.) The petitioner D. Rajeswari, belongs to Scheduled Caste. Her father is an agricultural coolie. However, she strived hard to pursue her studies and completed her S.S.L.C. She is residing at Cheeyur Colony village, near Arakonam. She joined + 1 in the Adi-dravidar Welfare Higher Secondary School, Arakonam. Being a day Scholar, she used to go to school by train and then has to walk some distance to reach her school.

(3.) On 22-11-1995 at about 9.30 a.m., she got down at Arakonam Railway Station from the train and proceeded to her school by walk. On the way, she was intercepted by one Velayutham, who belongs to her village and known to her and was asked to come to a nearby house roofed with countrytiles to talk to her. On his persuasion, she went there along with him. Then, she was confined in an inner room, by the said Velayutham, in that house and she was not allowed to go out.