RAMALINGAM Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed seeking for a direction to the first respondent to transfer the investigation in Crime No.25 of 2022 pending on the file of the fourth respondent to CBCID, Villupuram and also seeking repostmortem of the body of the girl, who studied in the Sakthi Matriculation school at Kallakurichi.

(2.) After filing this application before this Court, on 17/7/2022, there was a huge protest, which led to ransacking of the entire school building and also torching of about 50 vehicles, including the police officials' vehicles. Many police personnel were also injured. On seeing the live telecast of the entire incident from various television channels, this Court is of the firm opinion that such a violent protest that erupted yesterday was not mere eruption of sudden provocation, rather, it appears to be a motivated, planned and calculated. There is some force behind it, such incident shook the entire State and the situation also led to show as if the State is lawless. Therefore, it is the duty of the police to conduct proper investigation and book all the culprits. Since the video footages are very much available, identifications of all the accused is not a difficult task for the police.

(3.) The Director General of Police, Chennai is directed to form a special teams in this regard to identify all the violators, who are captured very well in all the video footages and bring them before the Court of law. This Court also cannot lose sight to the recent tendency/development in the state of Tamil Nadu. Whenever any unnatural death of a student occurred in any educational institutions, immediately, there is a group to protest, and force the police to succumb to such pressure, which leads to unnecessary arrest, even without proper investigation being done. Such things are recent trend not only in the unnatural death of the students in the educational institutions but also in the death of the patients in the hospitals.