P.SATHISH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioner has sought for a writ of mandamus, (a). directing the respondents 3 and 4, to immediately provide all appropriate reliefs mandated, under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and 1995 Rules made thereunder, to the petitioner and other victims of Anathur Village, Ulundurpet Taluk, Villupuram District, for the atrocity committed on them, on 27/2/2019; (b). directing the respondents 3 to 5, to enforce the law effectively, to provide adequate protection to the life and personal safety of the inter- caste married couple, Thirumurthy, S/o.Ezhumalai and Jayapradha, D/o.Murugan, both of Anathur Village, Ulundurpet Taluk, Villupuram District and to the members of Dalit Community in the Anathur Village, as per the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act and the Rules made thereunder; (c). directing the fifth respondent to swiftly conduct and complete the investigation of the case in Crime No.136 of 2019, on the file of the sixth respondent Police Station, within 60 days period, as mandated, in Rule 7(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995.

(2.) Going through the status report of the District Adi Dravidar Welfare Officer, Villupuram, dated 16/4/2019 and the submission of the learned counsel for the parties, on 16/4/2019, we passed the following order:-

(3.) Subsequently, on 30/4/2019, we passed the following order:-