T V VELLIYANGIRI Vs. STATE

JUDGEMENT

(1.) In the instant case, a young college professor with post graduate degree in Engineering and a Doctoral Degree is before this court complaining that for no fault of his, he was illegally detained by the police for a few days and then arrested and detained by registering a false case as though he was carrying 1 = Kgs ganja. He seeks to quash the FIR so as to avoid further humiliation. This court, shouldering the constitutional obligation to protect and ensure the basic human rights guaranteed as fundamental rights to the citizens of this country under The Constitution of India, cannot afford to close its doors by following the orthodox long drawn procedure driving the citizen - who knocks at the doors of this court seeking justice complaining that his liberty and dignity have been seriously infringed by illegal police action - to undergo the ordeal of trial. At this stage, "How to ascertain the truth, when the investigation is still pending?" I am of the view that extraordinary situations should find extraordinary legal ways and means to ensure justice to a victim.

(2.) The petitioner in Crl.O.P.No.26847 of 2014 [hereinafter referred to as "the petitioner"] has been working in a private Engineering College in Vellore District. He has been working in the said college for the past four years. The petitioner in Crl.O.P.No.26948 of 2014 is his wife [hereinafter referred to as "the petitioner's wife].

(3.) One Mr.P.M.M.Nandagopal was running several educational institutions, including an Engineering college in which the petitioner was working. Mr.P.M.M.Nandagopal died leaving behind him, three sons, by name, Saravana Sundar, Shankar and Mohana Krishnan. In respect of the administration of the educational institutions, after the demise of Mr.P.M.M.Nandagopal, there arose dispute among his sons.