JAYANTI RAJ DEEN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) An education girl holding a Bachelors degree in Arts of Bangalore University with an additional qualification of a diploma in Hotel Management has landed herself in difficulty on account of certain events which are alleged to have occurred sometime prior to March 14, 1979.

(2.) The petitioner hails from a very educated family as her sister is also holding a Masters Degree in Mass Telecommunication. Her father is a businessman and doing business of consultancy in agricultural products and planning and hails from Bangalore. He is an income-tax and Wealth-tax payer.

(3.) Sometime in January 1979, the petitioner joined Sophia College and took up a room from one Smt. Rochnani and the said room was shared by two other girls Pamila and Priya. The said apartment is situate at Worli Sea Face, Bombay. The residential accommodation was secured on paying Guest basis, for which the petitioner was paying Rs. 350/- per month. It is alleged that the petitioner perhaps disliked some of the activities of her room mates, one of whom is an Air Hostess. The petitioner claims that she left the premises on the 14th March and started residing at YMCA Guest House and after April 17, 1979 on completion of her studies, she went back to the parental abode.