SELVARANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner has filed this petition seeking for a direction to the the first and fourth respondents to conduct Postmortem of the dead body/corpus of her husband Jeyaraj S/o Ponraj and her son Pennis, S/o Late Jeyaraj with a team of Doctors not less than three and to record the entire Postmortem through videograph and to submit a report before this Court.

(2.) The case of the petitioner is that her husband Jeyaraj and son Pennis were arrested by the second respondent police in connection with Crime No.312 of 2020 on 19.06.2020 and remanded to judicial custody on 20.06.2020 by the order of the learned Judicial Magistrate, Sathankulam. The petitioner's husband and her son, who were confined at Sub-Jail, Kovilpatti, Thoothukudi District, died in suspicious circumstances. The petitioner's son Pennis died in Sub-Jail on 22.06.2020 at 9.30 p.m., and her husband Jaearaj died on the next day i.e., on 23.06.2020 at 4.30 a.m. Therefore, suspecting some foul play, the petitioner has approached this Court for proper Postmortem and to videograph the same.

(3.) Considering the seriousness of the case, this case has been taken up today on mentioning by the learned counsel for the petitioner.