P. RAJAKUMARI Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner in this writ petition is the daughter of one Chandra. The petitioner's mother was working in a hotel in Udumalpet and was staying in a rented house belonging to one Leelavathi. The said Leelavathi was found murdered on 09.08.2014. Therefore, a First Information Report in Crime No.547/2014 was registered on the file of the Udumalpet Police Station, Tiruppur District, for an offence punishable under Section 302 of the Indian Penal Code.

(2.) According to the police, the petitioner's mother, upon coming to know that the police were looking for her, surrendered before the Village Administrative Officer, on 14.08.2014 at about 10.00 am and confessed to the commission of the crime. Therefore, the police claims to have taken the petitioner's mother into custody, when she was produced before them by the Village Administrative Officer at about 11.30 am. According to police, the petitioner's mother was arrested in the presence of women Police Constables at about 11.45 am and again her confession was recorded.

(3.) The police claim that the petitioner's mother had contusion on her hands, when her confession was recorded and that the petitioner's mother told the police that she sustained injuries due to a fall in a drunken state on 12.08.2014 at about 8.00 pm. Therefore, according to the police, they subjected the petitioner's mother to medical examination at the Government Hospital, Udumalpet at about 16.45 hours on 14.08.2014 and the petitioner's mother was thereafter produced before the Judicial Magistrate No.II, who was actually in-charge as Judicial Magistrate No.I at about 17.45 hours.