ADARSH MEHROTRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Affidavit duly sworn by the District Magistrate, Lucknow filed today is taken on record.

(2.) Heard Sri Adarsh Mehrotra, learned Counsel, who is assisting the Court, Sri Raj Krishna, brief holder, appearing on behalf of the State and Sri Nishant Shukla, learned counsel for the U.P. State Commission for Women.

(3.) The instant Public Interest Litigation arises out of the suo moto cognizance taken by a Co-ordinate Bench of this Court on 30.11.2006 on the news item published in 'Times of India' dated 26.11.2016 under the heading "An incarcerated rape victim, hapless parents". It relates to the Aashiyana rape victim, namely, Km. Saiman.