RAJA MANICKAM Vs. HOME SECRETARY, STATE OF TAMILNADU; DIRECTOR GENERAL OF POLICE, OFFICE OF DIRECTOR GENERAL OF POLICE; SUPERINTENDENT OF POLICE, OFFICE OF SUPERINTENDENT OF POLICE; DEPUTY SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE; THIRU DURAI SAMY; THIRU KUMAR

JUDGEMENT

(1.) Petitioner is the brother of the alleged detenue Thavamani w/o Rasu aged 45 years. He belongs to a down-trodden community. As per the supporting affidavit, the alleged detenue's elder son Tamil Bharathi is a JCB vehicle driver and married one Selvi, daughter of the 7th respondent, who belonged to another community. 8th respondent is stated to be the brother of Selvi.

(2.) As per the supporting affidavit, on 06.07.2014 about 10.00 A.M, 8th respondent came to the detenue's house with 20 persons in a Tata Sumo Car and enquired about Tamil Bharathi, son of the detenue, who has been missing along with Selvi. At that time, the alleged detenue's husband and another son Tamil Selvan and her daughter Thamarai Selvi were present. 8th respondent and his men compelled the detenue to board the Tata Sumo Car. When she refused, she was brutally attacked. She was taken to various places and threatened to hand over the detenue's son Tamil Bharathi and Selvi. They gave life threat to the detenue and others. According to the petitioner, respondents 7 and 8 and their men are in search of the detenue's son and Selvi, with dangerous weapons, to terminate their lives and prove their caste superiority.

(3.) It is the further case of the petitioner that being aggrieved by the unlawful acts, the detenue made a representation dated 11.07.2014 the Superintendent of Police, Pudukkottai, and the Deputy Superintendent of Police, Pudukkottai, respondents 3 and 5 respectively, and sought for police protection. When the matter stood thus, on 13.07.2014, morning, the 8th respondent and their men, forcibly took the alleged detenue in illegal custody and that she has been detained.