G. KABALI Vs. THE STATE OF TAMIL NADU REP. BY SECRETARY TO GOVERNMENT HOME DEPARTMENT, FORT ST. GEORGE, MADRAS,

JUDGEMENT

(1.) THE above writ petition is filed for issue of writ of mandamus directing the respondents to pay the petitioner a sum of Rs.5,00,000/ - towards compensation for the death of the petitioner's son due to torture by the servants of the respondents 1 to 3 i.e. The Policemen concerned in E -1 Crime Branch Police Station, Mylapore, Madras 4.

(2.) THE petitioner's son Satheeshkumar aged 13 was working in some concern. At about 6.30 P.M. on 8.6.1994, he left the home for work stating that he would return the next day morning. But he did not return home. On 9.6.1994 at about 9 am, one Raghu a Vegetable Vendor came to the petitioner's home and informed the petitioner that he saw his son in Mylapore Police Station. Immediately, the petitioner rushed to the Mylapore Police Station and saw his son there. On enquiry, he was told that his son was kept in the Police Station in connection with a case of theft and therefore, he was being interrogated. In the after noon at about 1 PM his son was brought to the petitioner's house with his hands tied by the constable and search was made in his house. Nothing was found. Thereafter, his son was taken to the Police Station on 10.6.1994 by the Head Constable. In the morning of 11.6.1994 at about 5.45 a.m. One Vasanthi, a neighbour, informed him that his son was lying in an Autorickshaw and when they rushed and saw the petitioner's son he was found motionless in the autorickshaw and he was rushed to the Royapettah General Hospital, where he was found dead. Thereafter, this writ petition praying for compensation of Rs.5/ -lakhs for the loss of his son has been filed.

(3.) IN the result, the writ petition is dismissed. Consequently, the connected W.M.P is also dismissed. No costs.