VIJAYA CHANDRAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE first petitioner is the mother of the second petitioner, who is her elder son. She has another son, who is working at Bangalore. THE allegation is that when the younger son came home on leave, a police party came to the house and searched everywhere without notice and taken custody of the second petitioner. Two mobile phones were also seized without giving any acknowledgment. THE first petitioner was threatened that her sons will be tortured physically. Her younger son was detained in the police station for the whole day. THE Sub Inspector of Police abused the petitioner.

(2.) ON 23.7.2010 the Sub Inspector again came to the house of the petitioners and he abused the first petitioner using obscene words in front of 30 to 40 people. The first petitioner, who is a blood pressure patient, fainted and she was taken to the hospital. The petitioners have not committed any crime and they are not accused in any case.