C.Sudha vs The State Of Tamil Nadu on 29 August, 2017

[Cites 1, Cited by 0]

Madras High Court

C.Sudha vs The State Of Tamil Nadu on 29 August, 2017

Bench: K.Kalyanasundaram

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 29.08.2017  

CORAM   

THE HON'BLE MR.JUSTICE K.KALYANASUNDARAM             

W.P(MD) No.7737 of 2011  
and 
M.P.(MD).Nos.1, 2, 4 and 5 of 2011


C.Sudha                                                                 : Petitioner

-vs-

1.The State of Tamil Nadu,
   Secretary to Government,
   Home Department,     
   Fort St.George,
   Chennai ? 600 009.

2.The Superintendent of Police,
   Pudukottai District.

3.The Deputy Superintendent of Police,
   Keeranur, Pudukottai District.

4.The Inspector of Police,
   Ganesh Nagar Police Station,
   Pudukottai District.

5.The Sub-Inspector of Police,
   Pudukottai Town Police Station,
   Pudukottai.

6.The Dean, 
   Government Medical College and 
   Government General Hospital, Trichy.

7.The Dean, 
   Madurai Medical College and
   Rajaji Government Hospital,
   Madurai.

8.The CB-CID represented by its
   Superintendent of Police,
   Chennai.                                                     : Respondents 

Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, for the issuance of a Writ of Mandamus directing the respondents 1 to
3 to entrust the investigation pertaining to the death of the petitioner's
husband Chinnappa @ Chithambaram registered in Crime No.365 of 2011 on the   
file of the 5th respondent to the file of the competent officer of the 8th
respondent and further direct the 7th respondent to constitute a team of
Doctors comprising of Forensic experts to conduct post-mortem on the body of
the petitioner's husband presently kept an mortuary of 6th respondent
hospital.

!For Petitioner                 : Mr.A.Rahul

For Respondents         : Mr.C.Selvaraj       
                                                  Special Government Pleader 
                        

:ORDER

This writ petition is filed for directing the respondents 1 to 3 to entrust the investigation in Crime No.365 of 2011, on the file of the 5th respondent to the file of the competent officer of the 8th respondent and further direct the 7th respondent to constitute a team of Doctors for conducting re-postmortem on the body of the petitioner's husband.

2.Heard Mr.A.Rahul, learned counsel appearing for the petitioner and Mr.C.Selvaraj, learned Special Government Pleader appearing for the respondents.

3.The learned Special Government Pleader would submit that the investigation in Crime No.365 of 2011, was already transferred from the file of the fifth respondent to the eighth respondent on 29.04.2016. It is further submitted that the re-post-mortem was conducted on 15.07.2011, on the body of the petitioner's husband at Mahathma Gandhi Memorial Government hospital, Trichy.

4.In view of the above submission, this Court is of the considered opinion that no further adjudication is necessary. Hence, this writ petition is dismissed. Consequently, connected miscellaneous petitions are also dismissed.

1.The Secretary to Government, Home Department, Fort St.George, Chennai ? 600 009.

2.The Superintendent of Police, Pudukottai District.

3.The Deputy Superintendent of Police, Keeranur, Pudukottai District.

4.The Inspector of Police, Ganesh Nagar Police Station, Pudukottai District.

5.The Sub-Inspector of Police, Pudukottai Town Police Station, Pudukottai.

6.The Dean, Government Medical College and Government General Hospital, Trichy.

7.The Dean, Madurai Medical College and Rajaji Government Hospital, Madurai.

8.The CB-CID represented by its Superintendent of Police, Chennai. .

Unlock Advanced Research with PRISMAI

Madras High Court