KRISHNAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (Prayer : Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of mandamus directing the respondents to entrust investigation into the death of the petitioner's husband Mr.Vincent to a Special Investigation Team constituted under the provisions of Section 37 of the Protection of Human Rights Act,1993 or to the CB CID to take suitable disciplinary action against the police personnel responsible and to pay a compensation of Rs.8,00,000/- to the petitioner and her five children.) Heard both sides.

(2.) THE writ petition is filed by the wife of late Vincent who was killed in police custody on 18.9.1999 by the policemen belonging to Thalamuthu Nagar Police Station, Thoothukudi District without any legal justification. She is seeking for an investigation into the death of her husband and also for grant of sufficient compensation from the State, as her husband was killed by the police.

(3.) AN FIR was registered in Crime No.170 of 1999 on 18.9.1999 and was sent to the Revenue Divisional Officer, Thoothukudi. The incident brought a severe law and order problem in that area and demonstrations were held demanding action against the policemen responsible for the death. The District Collector, Thoothukudi sent a memo dated 19.9.1999 directing the RDO, Thoothukudi to conduct an enquiry in terms of police standing order 145 and submit a report. Even before an enquiry, he granted Rs.1,00,000/- by his proceedings dated 20.9.1999 to the petitioner as compensation.