JOHN JOSEPH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) John Joseph and others, who are arrayed as accused in Crime No.917 of 1997 on the file of the Kuzhithurai Police Station, filed writ petitions in W.P.No.15595 of 1997 seeking to issue a Writ of Mandamus directing the respondents 1 and 2 to entrust the investigation in the above crime number to some other police official and W.P.Nos.1569, 1570 and 4283 of 1998 seeking to issue a Writ of Certiorarified Mandamus for quashing of the charge sheet taken on file for the offences under Sections 366 read with 511, 376, 376 read with 511, 201, 302, 312 and 506(ii) I.P.C. and for directing for impartial investigation by the C.B.I., as the investigation done by the respondent-local police was mala fide.

(2.) Besides these writ petitions, John Joseph filed another writ petition in W.P. No.15596 of 1997 seeking to issue a Writ of Mandamus directing the State of Tamil Nadu, the first respondent, to conduct enquiry into the conduct of the respondents 8 to 11, viz., Premkumar, Deputy Superintendent of Police, Special Branch, Nagercoil, Panneerselvam, Deputy Superintendent of Police, Nagerkoil Town, Sailesh Yadav, Joint Superintendent of Police, Thuckalay and Kaliyamoorthy, Inspector of Police and other police officials in the act of torture and inhuman treatment committed on the persons arrested in Crime No. 917 of 1997 on the file of the Kuzhithurai Police Station and to prosecute them in accordance with law.

(3.) Seeking for the similar relief, one Nirmala and her son T.Darwin filed W.P.No.18995 of 1997 for the issue of a Writ of Mandamus directing the first respondent to take action against the respondents 4 to 7, the police officials and another for the illegal acts of torture committed by them and to punish them in accordance with law.