K. VALARMATHI Vs. ASSISTANT REGISTRAR (LAW)

JUDGEMENT

(1.) This Writ Petition is filed challenging the Order passed by the First Respondent/National Human Rights Commission in Case No.969/ 22/13/2017, dtd. 13/2/2023, the consequential Order passed by the Third Respondent in G.O.(D) No.201 issued by Home (Police - HR) Department, dtd. 20/2/2023 and further consequential Order passed by the 12th Respondent in proceeding in District Order No.275/2023, Na.Ka.No. K2/127/4935/2023, dtd. 23/3/2023 and quash all the aforesaid Orders.

(2.) Brief facts set out in the Writ Petition are as follows: According to the Petitioner, the Petitioner was the Investigation Officer in Crime No.572 of 2017 registered against the 13th Respondent for the offence punishable under Sec. 394 of I.P.C. It is stated that on the basis of the Complaint given by one Sundaravelu, the First Respondent/National Human Rights Commission has given its Recommendation, dtd. 13/2/2023 against the Petitioner herein.

(3.) According to the learned Counsel for the Petitioner, a Special Investigation Team (SIT) was formed to enquire about the injuries sustained by 325 convicted Prisoners at the Central Prison in Tamil Nadu. The Team has noticed that 323 Remand Prisoners have suffered injuries due to various reasons. During such enquiry, 3 cases of alleged Human Rights violation of Prisoners was noticed by the Special Investigation Team constituted by the First Respondent.