LAWS(MAD)-2019-11-816

K.DIVYA Vs. INSPECTOR OF POLICE

Decided On November 20, 2019
K.Divya Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed challenging the FIR registered in Crime No.469 of 2017, pending before the first respondent police.

(2.) The petitioner is a social activist and she is involved in various social issues including abolition of manual scavenging. She has conducted field studies for that purpose and is attempting to bring out an awareness in order to completely abolish this practise of manual scavenging.

(3.) In pursuance of her mission of creating awareness for abolition of manual scavenging, she has taken a documentary film, namely, "Kakoos". This was also widely viewed in the you-tube.