FARAH NAIM CHAUS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) Being aggrieved by the impugned communication dated 23rd May, 2017 (Exhibit- C/Page 51) issued by Respondent No.3, rejecting the application of the petitioner, praying therein to grant compensation to her being a convict of rape under "Manodharya Scheme", the present Petition is filed.

(3.) It is the case of the petitioner that on 6th September, 2012 in between 4.30 a.m. to 5.00 a.m., Amjad Kathalu Qureshi and Manjurali Layakali Shah entered in her house and committed rape on her against her will. During the course of said sexual assault, the petitioner was also assaulted by those accused. The accused were tried and convicted by the Additional Sessions Judge, Ambajogai for an offence punishable under Section 376 of the Indian Penal Code and for other offences under the Indian Penal Code.