K THILAGESWARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners, all Advocates eight in number, have filed the above criminal original petition as against the Government of Tamil Nadu and its Police officials and the Superintendent of Police, Central Prison, Chennai, impleading also the Central Bureau of Investigation praying to direct the fifth respondent/CBI to take up the investigation in Cr. No.333 of 2003 on the file of J-1, Saidapet Police Station, Chennai and investigate the same under the direct supervision of the Joint Director, CBI, Chennai and proceed with the same as per law, direct the first respondent to keep away the police personnel, against whom prima facie case is found, from the city of Chennai till the investigation of the case in the said crime number is completed and to order adequate compensation to the families of the deceased Rajaram and Saravanan.

(2.) IN the affidavit filed in support of the above criminal original petition sworn by the first petitioner on his behalf and on behalf of the other petitioners, they would submit that they are fully aware of the facts regarding the death of the two persons viz. Rajaram and Saravanan in the alleged encounter with the police on 25.3.2003 at about 7.00 p.m. which sent shock-waves to the entire Tamil Nadu and such deaths are reportedly taking place without the minimum check and hence they are filing the present petition to curb the menace of killing people in the so-called encounters for intervention and prevention of such execution.

(3.) AT this juncture, the petitioners would cite Justice Khalid Commission's recommendations against Human Rights violations and provisions made for compensation to the victims and their families,