SURAJ SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) The instant petition filed in public interest brings to the fore the issue of sexual exploitation of mentally challenged girls at Rotary Inner Wheels, Channi Rama, Jammu, which resulted in registration of FIR No.183/2013 at Police Station, Bahu Fort, Jammu under Sections 176-C and 109 RPC.

(2.) In order dated 24.09.2013 this Court issued notice to the Chief Secretary, Commissioner/Secretary to Govt., Social Welfare Department, Inspector General of Police, Director, Social Welfare Department, Jammu, Deputy Commissioner, Jammu, Senior Superintendent of Police, Jammu and Management Committee of Rotary Inner Wheels, Channi Rama, Jammu through its president. Except for the last respondent, notice was accepted by the learned Senior Additional Advocate General.

(3.) During the proceedings, Deputy Commissioner, Jammu filed various status reports along with Superintendent of Police City South, Jammu. In one of the affidavits filed by the Deputy Commissioner, Jammu it was specifically stated that vide order No.DMJ/PS/2013-14/78-83 dated 04.09.2013 the management of Rotary Inner Wheel has been taken over by a committee which has since been constituted and is headed by Additional Deputy Commissioner, Jammu. The committee includes two members of Rotary Inner Wheel Home because nothing was alleged against them in regard to the FIR No.183/2013. Deputy Commissioner in his affidavit has stated that he visited the home on many occasions and convened a meeting of management committee. After detailed discussions he has also issued various directions from time to time. The rape victims were medically examined along with other nine female inmates. It was assured to the Court that fair and impartial investigation has been carried and challan has already been presented.