- (1.)A lady knocks the doors of this court, alleging the sexual assault made on her in the lockup in the hands of 7th respondent police. If the allegations are true, it is shocking.
(2.)It is the case of the petitioner that to redeem her silvery anklet, she visited one Shokkayi, Nariyuthu village on 11.2.2012. However, the said Shokkyi, who is a relative of the petitioner and the Village President of Nariyuthu village, was unavailable. Therefore, the petitioner along with her son 2 1 /2 years old was waiting in Nariyuthu village bus-stand on 11.2.2012 at about 8.00 P.M. to go to Periyakulam. At that time two police men of Kadaimalaikundu Police Station enquired the petitioner and took her to police station forcibly, where, Rs.6700/- kept in the petitioner's bag to redeem her silver anklet, was taken away by one policeman namely Amuthan and she was asked to wait in the police station. Thereafter, the petitioner's child was forcibly taken away from the petitioner by a policeman and the Inspector of police sought sexual favour stating his wife is sick. Refusal by the petitioner, the said Inspector of Police threatened her with dire consequences. He forcibly removed her dresses with the active help of Sub-Inspector of Police Amuthan. As the petitioner was continuously resisting the same, the Inspector of Police brutally attacked her with stick and sexually abused her by force, Inspite of informing about her menstruation. The petitioner sustained bleeding injuries all over her body. A Doctor treated her in the police station and she was kept in custody there from 11.2.2012 to 13.2.2012. Her signatures and thumb impressions were obtained by Amathan by force as per the direction of Inspector of Police in blank papers and they registered petty case against her. They threatened the petitioner, if the sexual torture and sexual abuse done on her were revealed to others and she did not plead guilty, they would register Ganja and brothel case against her and her family members.
(3.)Meanwhile a case was foisted against her in Crime No.30 of 2012 under Section 394 read with 397 I.P.C. alleging that she snatched a chain from one Pushpam with knife point. She was remanded to judicial custody. The petitioner was not even permitted to speak to the learned Judicial Magistrate and the Nilakottai Women Prison denied admission after seeing petitioner's injuries caused by the police and thereafter she was taken to Nilakottai Government Hospital , Maduai Government Hospital, Dindigul Hospital and Trichy Government Hospital. Thereafter on 16.2.2012, she was lodged in Special Prison Trichy for Women.