JULIA ALIAS ULIYA Vs. STATE

JUDGEMENT

(1.) The factual matrix of the case is as under:- Public Interest Litigations in W.P.(MD).Nos.16273 and 20895 of 2015 were filed before this Court, alleging that murky activities were going on in M/s.Mose Ministries, an orphanage, at Trichirappalli and a direction should be issued to take appropriate action against the said institution. After several rounds of arguments, a Division Bench of this Court smelt a rat and directed the Central Bureau of Investigation to investigate into the affairs of the said institution, as this Court felt that the children there are being subjected to sexual abuse.

(2.) Xxx xxx xxx

(3.) Heard Mr.N.Anandapadmanaban, learned counsel appearing for the petitioner and Mr.N.Ashok Kumar Gowtham, learned Special Public Prosecutor appearing for the first respondent.