The Pollachi serial sexual assault and blackmail case relates to a gang of four men befriending hundreds of women on social media and then sexually molesting them including shooting offending videos and then blackmailing them.
On Thursday, two Advocates practicing in Delhi moved the Supreme Court to seek a court-monitored probe into the Pollachi serial sexual assault case and direction to the State and its police to provide necessary safeguard to the victim and their families and to ensure that the videos of the victims shot by the accused are not made public.
A Rajarajan and Y William Vinoth Kumar, who are practicing in Delhi and are natives of Tamil Nadu, says that this Hon'ble Court should monitor this case as the entire scandal seems to have been done with political nexus and the victims have already suffered a barbaric sexual assault.
The family of one of the victims, a 19-year-old collegegoer, was also assaulted by the gang involved in serial sexual assault of hundreds of women and her identity was revealed, the petitioners prayed that investigation should be monitored by the apex court to –
They have also sought directions to the Director General of Police to initiate a departmental enquiry against the Superintendent of Police, Coimbatore Rural for revealing the identity of the victim.
According to the petitioners the said act of revealing the identity of the victim and their family member and confining the investigation only into the case in hand is nothing but intentional act with ulterior motives i.e. to discourage the yet to be identified victims of the sex mafia to come out and air their grievance
The gang is said to be engaged in such illegal acts since 2013. The case is now transferred to CBI.
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