Bilkis Bano has approached the Supreme Court challenging the release of eleven men convicted of gang-raping her in the 2002 Gujarat riots.
The Apex Court had said earlier, on the plea of one of the convicts, that the Gujarat Govt can release convicts under a 1991 remission policy.
Based on that ruling, the Gujarat Govt had released all 11 men.
Bilkis Bano was 21 when she was gang-raped by the men, who killed nine members of her family, including her three-year-old daughter, during the 2002 riots that swept through Gujarat after the Godhra train burning in which 59 pilgrims died.
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