A MAHABOOB BATCHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has filed this petition against the respondents to provide compensation to the prisoners who are victims of the torture committed at Madurai Central Prison on 9.6.2005.

(2.) THE petitioner is a lawyer by profession and he is the Managing Trustee of a trust called "Society for Community Organization (SOCO) Trust" based in Madurai. He was appointed twice by the Hon'ble Supreme Court as an Advocate Commissioner in Kodaikanal Bonded Labour case and in Tamil Nadu Bidi Workers" case. According to the petitioner, the prisoners should be treated like human beings and any inhuman treatment rendered to them, will not bring the desired effect of making them reformed and bringing them back to the mainstream.

(3.) THE doctor of the prison was also examined on 4.8.2005. During examination, he has given a statement that six prisoners were brought to him viz. Ibrahim, Kattari Kannan, Muthumari, Easwaramoorthy, Suubbiahsamy (jail warden), Rafiq, Mari and he gave treatment to them. He found Kattari Kannan, Eswaramoorthy, Muthumari and Ibrahim with serious injuries and that they have been referred to Rajaji Medical Hospital, Madurai.