KALAILINGAM @KALAI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed for a direction to the respondents to release the petitioners with escort in order to attend to the death ceremony of their father.

(2.) The first petitioner had already filed a petition in Crl.O.P.No.12798/2019 before this Court, wherein he had sought for a similar direction in order to meet his father, who was in a very critical situation at that point of time. This Court, by order dated 09.05.2019 directed the petitioners to be released by imposing certain conditions. The petitioners had complied with the conditions and had surrendered before the second respondent on 16.05.2019 as directed by this Court.

(3.) The learned counsel for the petitioners submitted that the father of the petitioners expired on 15.06.2019 and the funeral has also held on 16.06.2019. The petitioners were directed to attend the last rites. Now the ceremony is going to be held on 22nd , 23rd and 24th of June-2019 and the petitioners want to attend the said ceremony since they have to perform the same. The petitioners have made a representation to the respondents on 17.06.2019 in this regard. Since no action has been taken on the representation, the present petition has been filed before this Court.