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A petition was filed in the Supreme Court against the order of Patna High Court which restrained the media from reporting the investigation into the case of Muzaffarpur shelter home where it was alleged that several women were raped and sexually abused.
The court expressed its displeasure towards the leak of the details of the investigation and thus it refrained media from publishing as it could be harmful to the investigation monitored by the Court. The incident of the rape came into light after the social audit was conducted by the Tata Institute of Social Sciences (TISS).
It was alleged in the plea by the petitioners that-
After an FIR was filed in the matter, the investigation was taken over by the CBI and the sexual abuse was confirmed by the medical examination. The girls were shifter to shelter homes in Patna and Madhubani. Women staff members of the shelter homes were also arrested in connection with the case.
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