MEINAM ONGBI BINA DEVI Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Ch. Ngongo, learned counsel for the petitioner and Mr. S. Rupachandra, learned Asstt. Solicitor General for the respondents.

(2.) THE present writ petition has been filed seeking for a direction for payment of compensation of 10(ten) lakhs on account of the petitioner being raped by a personnel of the 12 Assam Rifles at Mantripukhri on 6.10.2001.

(3.) ON the basis of such conviction, the present writ petition has been filed seeking for damages for violating the modesty of the petitioner as well as her right to life as guaranteed under Article 21 of the Constitution of India by the Respondent no. 5 and claiming an amount of Rs. 10 lakhs as compensation against the respondents.