(1.) A poor man who lost his son allegedly killed due to torture by the police officials of Keeraithurai police station, Madurai District has knocked at the doors of this Court for a mandamus, directing the State and others to pay compensation of Rs. 5 lakhs and also prayed for a direction to initiate both disciplinary and criminal prosecution against those responsible for the untimely death of his son.
(2.) THE petitioner's son, aged about 26 years was running a meat shop at Anuppandi, for his livelihood. He was living with his wife, who was 7 month's pregnant, at the time of his death, daughter and two sons, aged 5 and 3 years respectively.
(3.) IN this regard, a complaint was lodged with Avaniyapuram Police Station and they registered a case in Crime No. 820 of 2004, dated 5.12.2004, under Section 174 Cr.P.C. The Sub INspector of Avaniyapuram Police station came to the petitioner's house in a jeep, around 10.30 p.m and removed the clothes on the dead of the body of his son. There were external injuries on the body, blood clots and also injuries on the soles of both feet. Though an autopsy was conducted on 5.12.2004, Doctors have failed to videograph the same, as per the guidelines of NHRC.
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