HARAPRIYA BARIK Vs. STATE OF ORISSA AND ANR.

JUDGEMENT

(1.) PETITIONER has come to this Court making serious allegations that some persons by making mischievous statements including paper publications have created an impression that she is a victim of sexual exploitation. She has annexed copy of an affidavit to state that there is absolutely no truth in such statement. Role of State Womens' Commission in the matter has been highlighted. The allegations made by the Petitioner if true, constitute very serious matter particularly when credibility of a statutory body i.e. State Womens' Commission is questioned.

(2.) IN this circumstance, we accept the prayer for treating it as a writ petition.

(3.) NOTICE be issued at the cost of the registry.