A ALIMA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) AND lodged in Central Prison, Coimbatore; AND d. Order for an investigation AND submission of a report by a panel of human right activists / lawyers regarding the torture AND inhuman AND degrading treatment meted out to the under trial prisoners of Coimbatore Central Prison AND also the alleged death of the prisoners Nagarathinam AND Rajendran, their torture AND death reported in the Tamil Weekly "Nakeeran" dated 25-28 December 2005". HCP No.275 of 2006:- Petition under Article 226 of the Constitution of India for the issuance of a writ of habeas corpus, a. Directing to produce the body AND person of the petitioner Nos.1 to 116 by the 4th respondent; b. To direct the respondents 1 to 4 to provide protection AND safety to the life of petitioner Nos.1 to 116; c. To direct the respondents 1 AND 2 to initiate appropriate criminal AND departmental action against the respondents 5 to 16 based on the complaints submitted by the petitioners AND forwarded by the Special Court, Bomb Blast Cases, Coimbatore to the 2nd respondent AND the complaints sent by the relatives of the petitioners to authorities; AND d. Order for an investigation AND submission of a report by a panel of Human Rights activities/lawyers regarding the torture AND inhuman AND AND degrading treatment meted out to the under trial / convicted prisoners of Coimbatore Central Prison. WP No.1612 of 2006:- Petition under Article 226 of the Constitution of India for the issuance of a writ of mANDamus directing the first respondent to initiate appropriate proceedings against respondents 3 to 5 based on the representation dated 23.11.2005 sent by the petitioners.) P. Sathasivam, J. In all these Petitions, the petitioners are either under trial prisoners/accused in SC No.2 of 2000 on the file of the Special Court for exclusive trial of Bomb Blast Case at Coimbatore or relatives of some of the accused.

(2.) FOR the purpose of brevity, we couch the prayers made in all the three Petitions in a composite parlance,

(3.) OTHER respondents also filed counter affidavits denying the allegations made against them and highlighting their stand.