REGENT COMPUTRONICS PVT. LTD.

SUBBULAKSHMI Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [FOLLOWED ON]
BODHISATTWA GAUTAM VS. SUBHRA CHAKRABORTY MS [FOLLOWED ON]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [FOLLOWED ON]
M S GREWAL VS. DEEP CHAND SOOD [REFERRED TO]
RABINDRA NATH GHOSAL VS. UNIVERSITY OF CALCUTTA [FOLLOWED ON]
DINESH ALIAS BUDHHA VS. STATE OF RAJASTHAN [FOLLOWED ON]
C THEKKARNALAI VS. STATE OF TAMIL NADU [RELIED ON]

JUDGEMENT

(1.) This writ petition deals with the claim of a poor rape victim for compensation on account of sexual assault involving a superior police officer and the resultant mental torture and agony; and even after twenty five years from the date of incident, she is still in the corridor of this Chartered High Court seeking justice.

(2.) The petiti6ner seeks a writ of mandamus directing the first respondent to pay a sum of Rs. 9 Lakhs as compensation on account of the criminal act committed by the second respondent police officer. Factual Matrix:

(3.) The affidavit filed in support of the Writ Petition reads thus:

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SUBBULAKSHMI Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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