K.PANDIAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents 1 to 4 to conduct a proper fair and thorough enquiry and investigation and file a report before this Court and directing the respondents 1 and 2 to pay the compensation by considering the representation submitted by the writ petitioner on 4.10.2018.

(2.) As far as the compensation component sought for in the present writ petition is concerned, the same cannot be decided at this point of time in view of the fact that the investigations are in progress and the criminal trial is to be completed.

(3.) Pursuant to the directions of this Court, the Central Crime Branch of the Commissionerate of Police undertook the process of investigation and proceeded with. The Status Report filed by the Joint Commissioner of Police, Central Crime Branch, Vepery, Chennai reveals that the persons and the officials involved in the crime had already been arrested and appropriate actions are taken to prosecute them before the Competent Criminal Court of Law.