M JAYANTHI ALIAS LAKSHMI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioners herein are husband and wife. THEy have come forward with the present writ petition seeking for a direction to the respondents to pay compensation to them for their illegal arrest made by the then Inspector of Police, Mylapore Police Station, the fifth respondent herein and for a consequential direction to the respondents 1 to 3 to take appropriate proceedings against the respondents 4 and 5.

(2.) IT is the case of the petitioners that they were arrested by the fifth respondent on 14.09.2008 and remanded to judicial custody under the instigation of one Thiru.Sivaraj, Member of Legislative Assembly representing Rishivanthiyam Constituency in Tamil Nadu Legislative Assembly, based on his complaint dated 18.12.2007. There were series of cases filed by the petitioners against the said MLA and the MLA also filed the case against the petitioners.

(3.) THE fifth respondent has also filed a counter affidavit on the same lines.