C EDWARD Vs. M SOUNDARAPANDIYAN

JUDGEMENT

(1.) While I pronounce this order, I cannot but begin with a note of anguish, as in this case an episode of black sheep from the Police Department is exposed causing serious concern over the functioning of the law enforcing agency.

(2.) The petitioners for having committed "sin" of obtaining the order of anticipatory bail from this Court and in compliance of the condition imposed in the said order having appeared before the Sub-Inspector of Police who is the Investigating Officer in the case, were beaten up by him by police lathi on his being aggrieved that the petitioners approached this Court without his permission resulting in the hospitalisation of the petitioners for several days for curing the injuries inflicted on their bodies. This unfortunate incident is brought to the notice of this Court in this petition filed under Section 482, Cr.P.C. requesting suitable action against the Sub-Inspector concerned, as their cry to the higher officials seeking for appropriate action fell on the deaf ears and did not yield desired results.

(3.) The short facts leading to the filing of the present petition are summarised as follows :-