M CHINNASWAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) IN an unfortunate incident occurred on 12. 07. 2000, the son of the petitioner, who was working as Sub-Inspector of Police died in an accidental fire by their own police party.

(2.) THE facts which are necessary for the disposal of the writ are:- Late Sri. Sundram, son of the petitioner is aged about 37 years and he has M. Sc. and M. Ed. , and he was selected as Sub-Inspector of Police by the Respondents and trained and posted at Chinna Salem Police Station in Villupuram District.

(3.) ON 12. 7. 2000, he along with the Inspector of Police Abdulla and another Sub-Inspector of Police Saravanan had gone to Nainapalayam in order to apprehend an accused in a case and the police party were armed with loaded weapons and the officers were carrying 9 mm pistols as usual. While the Sub-Inspector Saravanan who was unloading his 9 mm pistol there is a discharge of a shot accidentally and it has pierced into the left side neck of the deceased who was immediately taken to the nearby hospital, pronounced dead. Thus, the death of the deceased who is the son of the petitioner is totally accidentally. A case for an offence under Section 304a I. P. C. was registered in Crime No. 515 of 2000 and an enquiry also was conducted by the Revenue Officials.