DR. S. SOURUBARANI AND Vs. C. SELVI

JUDGEMENT

(1.) THE respondents in H.R.C. No. 2/2003 on the file of the Human Rights Court -cum -Additional District Judge -cum -Chief Judicial Magistrate, Kumbakonam, have filed this petition, for quashing the same, as not maintainable.

(2.) THE respondent herein as petitioner moved the Human Rights Court for appropriate punishment against the petitioners/accused, for the alleged offences said to have been committed by them under Sections 156, 315, 325, 503 and 509 I.P.C., in addition to claiming a sum of Rs. 5 lakhs as compensation, for the failure and negligence said to have been committed by the accused/petitioners herein.

(3.) THE respondent accordingly, as per the advice rendered by the Kumbakonam Doctor, when reached Thanjavur Government Hospital, the doctors who had checked the respondent, threatened her informing that they will give treatment, if the respondent is willing to have family planning operation. Since the respondent was suffering from pain, she had no other option, except to accept the threat made by the doctors.