MUTHULAKSHMI Vs. STATE REP BY INSPECTOR OF POLICE AND REGIONAL MEDICAL OFFICER, GOVERNMENT GENERAL HOSPITAL

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to direct the second respondent to furnish a copy of the postmortem report of the deceased Munusamy Veerappan in connection with Crime No. 1221/04 on the file of the first respondent to the petitioner.

(2.) The grievance of the petitioner is that her deceased husband, viz., Munusamy Veerappan and three others were killed by the STF at Papparapatti near Dharmapuri on 18.10.2004 at about 10.45 pm and the second respondent has conducted the postmortem on the body of her deceased husband Veerappan on 19.10.2004; that the Human Rights Organizations, journalists and public have suspected the death of her husband and three others. The fact finding team has collected many incriminating materials with regard to her husband's death.

(3.) The petitioner would further submit that the Tamilnadu Government has ordered an RDO enquiry and she appeared for the enquiry on 01.11.2004 as she had to submit her explanation before the RDO because she suspected her husband's death. However, she could not submit her further explanation effectively since the postmortem report was not furnished to her. The petitioner has also submitted that she gave her requisition to the second respondent for the issuance of the postmortem report, but the second respondent refused to issue the same. Hence the petition.