Madras High Court
Kuppusamy vs The District Collector on 9 December, 2019
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.12.2019
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.16222 of 2015
Kuppusamy ... Petitioner
Vs.
1. The District Collector,
Collectorate, Thoothukudi District.
2. The Superintendent of Police,
O/o. The Superintendent of Police,
Thoothukudi District.
3. The Tutor in Ferensic Medicine,
Thoothukudi Medical College,
Thoothukudi.
4. The Inspector of Police,
South police station,
Thoothukudi District.
5. Murugesan
6. Murugammal
7.Mariappan ... Respondents
Prayer: Writ petition is filed under Article 226 of
Constitution of India, to issue a Writ of Mandamus, directing
the 1st respondent to issue direction to respondents 2 to 4 to
conduct re-postmortem of the petitioner's daughter/deceased
Murugammal @ Muthulakshmi in Crime No.450 of 2015 on
the file of the fourth respondent police.
For Petitioner : No appearance.
For R-1 to R-4 : Mr.A.Robinson,
Government Advocate(Crl. Side)
For R-5 to R-7 : Mr.T.Lajapathi Roy
http://www.judis.nic.in
2
ORDER
The prayer in this writ petition for conducting re-postmortem of the petitioner's daughter.
2. The case was registered way back in the year 2015.
Hence, obviously the prayer cannot survive at this point of time.
3. The writ petition stands dismissed. No costs.
09.12.2019
Index : Yes / No
Internet : Yes/ No
pmu
To:
1. The District Collector,Collectorate, Thoothukudi District.
2. The Superintendent of Police, O/o. The Superintendent of Police, Thoothukudi District.
3. The Tutor in Ferensic Medicine, Thoothukudi Medical College,Thoothukudi.
4. The Inspector of Police, South police station, Thoothukudi District.
5. The Additional Public Prosecutor, http://www.judis.nic.in Madurai Bench of Madras High Court, Madurai.
3G.R.SWAMINATHAN,J.
pmu W.P.(MD)No.16222 of 2015 09.12.2019 http://www.judis.nic.in