LAWS(MAD)-2018-9-285

IYYAPPAN Vs. STATE, REPRESENTED BY INSPECTOR OF POLICE

Decided On September 12, 2018
IYYAPPAN Appellant
V/S
STATE, REPRESENTED BY INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) "This is for the kids who know that the worst kind of fear is not the thing that makes you scream, but the one that steals your voice and keeps you silent." - Abby Norman.

(2.) For a child, at times, the insecurity sprangs out of the conduct of the society / parents / teachers / relatives / friends or else it may be due to reasons beyond the control of the abused child. But here is a case where the voice of the screaming child is silenced by: (a) fabrication of false documents; (b) choosing the accused; (c) making the accused as a witness and the witness as the accused; and (d) making the power centers to agree for this manipulation.

(3.) A doting dad has turned into a drama director making his own daughter to make accusations just to make his side-kick to fit in the mould of a Villan (accused) with a dreadful prior history.