SOMU Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) SOMU , the petitioner herein has filed this petition challenging the detention order, directing the detenu Murugan (a) Arapallu Murugan, his friend, to be detained as Goonda under the Tamil Nadu Act 14 of 1982 in C.M.P No.40 of 1999 dated 17.07.99.

(2.) THE few facts are necessary to understand the controversy that arises in this petition. On 07.07.99 at about 11 a.m. one Rajendran gave a complaint to the Sub Inspector of Police. Annadanapatty against the detenu alleging that on 07.07.99 at about 10.30 a.m., the detenu Murugan way laid him and attacked him with veecharuval in the process of extracting money from him, resulted in the injuries on the hand of the complainant Rajendran and that due to the said incident, the people in that area got frightened and ran away scattering on all sides.

(3.) DURING the course of investigation, the police came to know that he was involved in the earlier incidents concerning with the rioting, attempt to murder and three other cases are pending against Him for the offences punishable under sections 395, 397, 324 I.P.C In all those cases, the charge sheets were filed and cases are pending. On the basis of these materials, the Detaining Authority, namely, the second respondent -Commissioner of Police. Salem, having found that the detenu is a Goonda. passed an order of detention on 17.07.99. This order is under challenge before this Court in this petition.