REGENT COMPUTRONICS PVT. LTD.

STATE OF TAMIL NADU Appellant

V/S

GANESAN Respondents

Referred Judgements :-

SEBASTIAN M. HONGRAY VS. UNION OF INDIA [REFERRED TO]
BHIM SINGH VS. STATE OF J AND K. [REFERRED TO]
J.K. TRADERS VS. STATE OF A.P. AND OTHERS [REFERRED TO]
STATE OF RAJASTHAN VS. VIDHYAWATI [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
STATE OF MAHARASHTRA VS. RAVIKANT S PATIL [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
N NAGENDRA RAO AND COMPANY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CONSUMER EDUCATION AND RESEARCH CENTRE VS. UNION OF INDIA [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
U P STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. CHANDRA BHAN DUBEY [REFERRED TO]
CHAIRMAN GRID CORPORATION OF ORISSA LIMITED GRIDCO VS. SUKAMANI DAS [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. SUMATHI [REFERRED TO]
NATIONAL HUMAN RIGHTS COMMISSION VS. STATE OF GUJARAT [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
INDER PURI GENERAL STORE VS. UNION OF INDIA [REFERRED TO]
R GANDHI VS. UNION OF INDIA [REFERRED TO]
K V JOSEPH VS. STATE OF KERALA [REFERRED TO]
P P M THANGAIAH NADAR FIRM VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
REGISTRAR ADMINISTRATION MADURAI BENCH OF MADRAS HIGH COURT VS. SECRETARY TO GOVERNMENT [REFERRED TO]
VIBIN P VS. STATE OF KERALA [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) This writ appeal has been directed as against the order of the Writ Court, dated 1.2.2012 in W.P.(MD) No.187 of 2011, whereunder the Court had directed the State/first Appellant to pay Rs.10,00,000/- as compensation to the respondents/writ petitioners for the loss of life of their son Irulaiya in a bomb explosion in a State owned Transport Corporation bus.

(2.) During the third week of May, 2009, there was news that Velu Pillai Prbakaran, L.T.T.E. Supremo has been killed in army action in Sri Lanka. There were agitations in various parts of the State. Under these circumstances, on 20.5.2009, son of the writ petitioners travelled in the State Transport Corporation bus TN-33-N-2155. At about 2 p.m., near the Panchayat Office in Thiruppuvanam in Sivagangai District, certain persons have hurled petrol bombs into the bus. In the explosion, three persons sustained injuries. One of them is Irulaiya. They were rushed to the Government Hospital. In connection with this untoward incident, the police registered a case in Crime No.216 of 2009 under Section 3(1) of TNPPDL Act. On 23.5.2009, Irulaiya succumbed to the injuries. Thus, Sections 323, 324 and 302 IPC were also added. In the course of investigation, Siruthai Selvam @ Selvakumar, Jeyaraj and Kani, members of 'Viduthalai Siruthaigal Party' were nabbed. On completion of investigation, police filed Final Report against them in the Court of Judicial Magistrate, Manamadurai. The learned Judicial Magistrate took cognizance of the case in P.R.C.No.13 of 2010. On committal, the learned Sessions Judge, Sivagangai took cognizance of the case in S.C.No.3 of 2011.

(3.) Alleging failure on the part of the police in protecting the life of their son, the parents of the deceased have filed the writ petition seeking compensation. At the relevant time, the deceased was 26 years old. He is their only son. He studied upto S.S.L.C. He was a coolie.

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STATE OF TAMIL NADU Vs. GANESAN

Referred Judgements :-

JUDGEMENT

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