The petitioner’s mother who is the victim in the instant case was arrested on the charge of murder and after observing the procedures and taking the victim into the police custody, the petitioner alleges that the male police officers in charge subjected the victim to severe third degree methods including hanging her upside down and insertion of lathis into her private parts. The petitioner was represented by M.Purushothaman the respondents were represented by I.S. Inbadurai.
The Court lamented on the apathetic approach taken by the judicial magistrates upon the grievance raised by the victim and the failure to register the FIR and termed that the whole fiasco has been dealt with extreme insensitivity. Keeping in mind the gravity of the case, the Court therefore observed that the investigation should be entrusted to the CBI as the present case is one of the exceptional circumstances where the High Court can issue directions to the CBI to investigate a case asit involved violation of victim’s fundamental rights as she has been subjected to brutal custodial violence. The Court further observed that the allegations made by the victim are serious in nature therefore they should not be ignored at all. Finally citing Nilabati Behera v. State of
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Good decision" police persons think that they are god". It is now to CBI to bring the real facts so that the actual accused policemen may be send behind the bar.