K. K. RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by the petitioner as a public interest litigation for a Writ of Mandamus as against the first respondent / Union of India, represented by its Home Secretary, to instruct the other respondents, namely, the Home Secretary, State of Tamil Nadu and the Director General of Police, Chennai, to

(2.) The grievance of the petitioner is that the crime rate in the State of Tamil Nadu is increasing day by day and lot of cases are being registered for Chain Snatching, Murder, Kidnap, etc. In support of his claim, the petitioner has relied upon a newspaper report on crimes. He would further submit that the policemen are not registering the cases and there is no effective mechanism for filing the final report within a stipulated time. In the absence of a Special Court to deal with the rowdy elements, the crime rate is increasing and ultimately, the accused are escaping from the clutches of law.

(3.) Heard the petitioner / party-in-person and Mr.Muthugeethaiyan, learned Special Government Pleader, who took notice for respondents 2 and 3.