TAMILARASI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to pay a compensation of Rs.8,00,000/- (Rupees Eight Lakhs Only) to the petitioner and to take suitable action by way of both criminal prosecution and disciplinary proceedings against the police officers responsible for the death of the petitioner's husband late Udayakumar within a time limit.

(2.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader (Writ) appearing for the respondents.

(3.) This writ petition has been filed by Tamilarasi, the widow of Udayan, seeking compensation from the Government for the death of her husband in police encounter on 10.09.2001. An offence of dacoity had occurred on 07.09.2001 within the limits of Thanjavur West Police Station and on the complaint given by one V.N.Raj, the victim, the Inspector of Police, Thanjavur West Police Station registered a case in Crime No.540 of 2001 under Sections 147, 149, 341 and 397 IPC on 07.09.2001 at 10.00 p.m. The police took up the investigation and arrested Udayan on 10.09.2001. During interrogation, he is said to have disclosed to the police about the involvement of himself and his associates in the offence. He is said to have further disclosed to the police that he would take them to the hide outs of his associates.