SUBBU Vs. HOME SECRETARY

JUDGEMENT

(1.) This Writ Petition is filed by the mother of one Ramesh, who died in the hospital during treatment. The petitioner sought for Writ of Mandamus as against the respondents 3 and 6 to conduct postmortem of her son's body, namely, Ramesh, through two senior professors from Forensic Department from other teaching Government Hospitals and under the full video coverage within a stipulated time.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The learned counsel appearing for the petitioner submitted that the life of the petitioner's son could have been saved by the Doctors, if they would have detected the presence of HIV on the date on which he donated blood. The learned counsel appearing for the petitioner had also blamed the media in projecting the issue in such a manner which according to him had driven the petitioner's son to consume poison.