SARADAMPAL Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) THE petitioner had filed the above petition directing the 1st and 3rd Respondents to take steps for getting the relevant provisions under Act 33 of 1989 included in Crime No.15/98 on the file of the Kirumampakkam police station, Pondichery and to entrust the investigation to an officer as indicated under Rule 7 of SC and ST (Prevention of Atrocities ) Rules, 1995, and also (2) directing the 1st and 2nd Respondents to pay the relief amounts for the death of the 2nd petitioner's brother Gothandam due to the torture by the police and for the fracture of the second petitioner's right hand and other injuries which resulted in severe pain and sufferings, (3) Directing the 1st respondent to pay fair and just amount as compensation for the death of Gothandam and fracture of the right hand of the 2nd petitioner, Venugopal (4) Directing the 1st and 3rd respondents to provide all the copies of the documents which are furnished to the accused free of costs after final report is filed in the Court (5) Issuing any other directions as this Honourable Court may deem fit and proper in the circumstances of the case.

(2.) SUPPORTING the petition , the 2nd petitioner had filed an affidavit which reads as follows:-

(3.) FURTHER, the petitioner contended that the 1st Respondent ought to have paid 1, 50,000/- immediately after the postmortem was conducted on his brother after his death. The petitioner should have been paid relief amount or other reliefs provided under the SC/ST Rules, 1995. FURTHER, the petitioner has prayed for Rs.5, 00,000/- as compensation for the death of his brother. Supporting the petitioner case, he has filed four documents.