THANGAMMAL Vs. STATE REP BY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) While Crl.O.P. No.20495 of 2018 has been preferred seeking a direction to respondents 1 and 2 to hand over the body of the deceased V.Dakshinamoorthy (who died on 16.08.2018), which is in the custody of the third respondent herein to the petitioners and consequently, to direct the respondents 1 and 2 to give necessary protection to do his last rites and rituals at 2/235, Anna Street, Melathur, Somangalam Village, Sriperumbudur Taluk, Kanchipuram District - 600 069, Crl.O.P.No.20525 of 2018 has been filed seeking a direction to the respondents 1 and 2 to provide adequate protection to conduct the last rites of the said deceased.

(2.) For some persons, even death does not bring happiness and Dhakshinamoorthy, the deceased in this case, is one such person, for, after his demise, his two wives claim that their deceased husband Dhakshinamoorthy's body should be buried as per their respective wishes.

(3.) The facts of the case, in brief, are as under: