HUIDROM ONGBI LATA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Rakesh, learned counsel appearing for the petitioner and Mr. R.K. Umakanta, learned Government Advocate for the respondents.

(2.) The prayer in the writ petition is as follows :

(3.) The petitioner claims that her daughter was kidnapped on 26th October, 2014 held captive and raped for three consecutive days by one Phurailatpam Nanao Sharma. A complaint was lodged on 27.10.2014 to the Officer in Charge, Bishnupur Police Station. Despite a written report has been submitted, no action has been taken, hence the writ petition has been filed.