C SIVASUBRAMANIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The brother of the detenu is the petitioner herein. Under the impugned order of detention dated 26-5-1999 passed by the second respondent herein-the District Collector and the District Magistrate, Villupuram District, Villupuram, the detenu Thiru Panneer @ Panneer Selvam was detained as a Goonda as contemplated under the Tamil Nadu Act 14 of 1982.

(2.) The detenu is having four adverse cases. The ground case, pursuant to which the impugned order of detention was passed took place on 18-5-1999. On 18-5-1999, the Sub-Inspector of Police Villupuram Town Police Station, was on special duty along with his party to secure the detenu Thiru Panneer @ Panneer Selvam - the absconding accused in Crime No.435 of 1999 on the file of the same Police Station. The said Crime No.435 of 1999 was registered against the detenu for the offences under Sections 427, 294(b), 506 (ii) and 307 of the Indian Penal Code.

(3.) At above 9.15 a.m., the said Sub-Inspector received information about the detenu, and went to East Pondy Road, Panampatty Pattal junction where the police party saw the detenu and immediately, the detenu was surrounded. On seeing the police party, the detenu took out a knife and threatened the police officials and terrorised them.