P AMARAVATHY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) BY consent, the writ petition is taken up for final disposal.

(2.) THE petitioner is the unfortunate widow whose husband had died while in police custody. THE petitioner is seeking in this writ petition a writ of mandamus to direct respondents 1 to 4 to register a case against respondents 5 to 10 and hand over the investigation to CBI and also to direct the first respondent to pay a sum of Rs.20 lakhs as and by way of compensation for the custodial death of her husband.

(3.) GUDALUR Police Station and the same was registered as Cr.No.61 of 1995. In spite of her best efforts, the petitioner could not ascertain the whereabouts of her husband. The villagers and the petitioners squatted before the police Station and conducted a dharna. It is, at that time, that the Deputy Superintendent of Police, Uthamapalayam, informed the petitioner that her husband had passed away and that she can collect the body from the General Hospital, Mortuary, at Tiruchirappalli. The victim's body wa s brought from Tiruchirappalli to GUDALUR at 1.45 a.m. on 7.4.1995. It was found that there were several injuries on the body of the deceased. According to petitioner, her husband was aged about 37 years at the time of his death.