LAWS(MAD)-2021-3-217

SELVARANI Vs. STATE

Decided On March 18, 2021
Selvarani Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) "What has happened in Tamil Nadu's Thoothukudi District is worse than the Nirbhaya Case for which four persons involved were hanged early this year."

(2.) The above are some of the outbursts of the people from all walks of life, expressing their shock, dismay, anguish and anger and condemning the death of Jeyaraj and his son Bennics, allegedly due to custodial tortures. Hundreds of thousands of tweets were sent out using the hashtag # justice for Jeyaraj and Bennics, which was among the top twitter topics trending in India on 26.06.2020 and among the top 30 trending globally.

(3.) On 19.06.2020, 59 years old P.Jeyaraj and his son 31 years Benniks were taken to the Sathankulam Police Station for allegedly violating the Covid-19 lock-down rules by keeping their Mobile accessories shop open beyond permissible hours and they were remanded to judicial custody. Thereafter, Benniks was admitted in Kovilpatti, Government Hospital on 22.06.2020 and he died later that day and that his father Jeyaraj was also reported dead on the subsequent day. The alleged custodial death of the two men has sparked massive outrage in the state over the alleged police brutality.