ROHIN KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Habeas Corpus Petition has been filed by the son-Rohin Kumar, aged 19 years of Palanisamy. Palanisamy was a cashier employed in an office dealing with sale of Lotteries, by name Martin Agencies. The Income Tax officials had thought it fit to commence investigation into the working of the Lottery Agency and naturally, since the father of the petitioner was a cashier, he was also one of the many of the persons, who was called to participate in the enquiry. He was asked to give statements and it is the allegation of the petitioner that he was interrogated.

(2.) It is stated that he was interrogated from 30.04.2019 in the residence from about 4.00 P.M till early in the morning on 01.05.2019. He was thereafter taken to the Martin's office by the Income Tax Officials. He was brought home on 02.05.2019 at midnight. It is also alleged that he left again with the Income Tax Team on 03.05.2019. He left home at 7.00 a.m on 03.05.2019 again for interrogation. He never returned back home. Thereafter, his dead body was found.

(3.) It is alleged by the petitioner that the death was due to unnatural causes and an enquiry should be conducted regarding the same. In these circumstances, the petitioner herein had originally given a complaint to the Sub-Inspector of Police, Karamadai Police Station in Coimbatore District on 03.05.2019. In that complaint, he had stated that his father died of suicide. Based on the said complaint, an F.I.R in Crime No.134 of 2019 was registered by the Karamadai Police Station under Section 174 Cr.P.C. and Section 306 of I.P.C. The case was taken up for investigation. Thereafter, the second complaint was given on 04.05.2019 by the petitioner herein. He again gave a third complaint on 06.05.2019. Since the investigation is in progress, we feel that it would be inappropriate to comment upon the nature of the complaint or the course with which the investigation is now proceeding. However, as a fact, the Investigating Authorities have entrusted the inquest proceedings to the Revenue Divisional Officer, who had also conducted the same and a report has also been forwarded to this Court. Thereafter, the Post-mortem was done by a Team of Doctors.