S PRAKASAM KUCHURAYAR Vs. STATE OF TAMIL NADU REPRESENTED BY ITS SECRETARY, PUBLIC DEPARTMENT; DIRECTOR GENERAL OF POLICE; SUPERINTENDENT OF POLICE AND; INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed by the father of the deceased Mithun Chakravarthy alleged to have been killed in an police encounter, with the prayer to obtain compensation in a sum of Rs. 10,00,000/- (Rupees Ten Lakhs only) from the respondents 1 and 4 and to prosecute the delinquent police officials concerned on the basis of a fair and impartial investigation after registering FIR, by issuing a Writ of Mandamus.

(2.) The facts giving rise to the filing of this petition as stood exposited from the affidavit accompanying the writ petition as well as from the typed set of papers and from the arguments of the learned Counsel for the petitioner, could tersely and briefly, succinctly and pithily be set out thus:

(3.) Detailing and delineating, the relevant facts and circumstances relating to the death of Mithun Chakravarthy and by drawing the attention of this Court to various decisions of the Honourable Apex Court as well as the directions issued by the Government and the National Human Rights Commission, in this regard, the learned Counsel for the petitioner reiterating and stressing the grounds as found set out in the affidavit accompanying the writ petition.