SRIRAM DEEPAK Vs. RAMALINGAM

JUDGEMENT

(1.) Prologue: "Power, when vested in authority, must be tempered with responsibility."

(2.) The present revision petition presents such a situation, where the petitioner alleges that, despite an existing anticipatory bail order, he was illegally detained, assaulted, and humiliated by certain police officials. The learned Judicial Magistrate, Aranthangi, dismissed his private complaint seeking registration of a case against the police under Ss. 294(b), 325, 326, 342, 307, and 506(ii) IPC and Sec. 2(d) of the Protection of Human Rights Act, 1993, on the reasoning that his remedy lay before the civil Court for compensation. This Court is called upon to determine whether such dismissal was legally sustainable. Gist of the impugned order in Crl.M.P. No.3162 of 2022:

(3.) The petitioner filed a private complaint alleging grave violations of human rights, including illegal detention, obscene abuse, and custodial violence by the respondent police officials, said to have acted at the behest of the relatives of a woman with whom the petitioner was in love.