BUVANESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition challenges an order of the second respondent made in No. 02/BDFGISSV/2010 dated 29.01.2010, whereby the son of the petitioner by name Krishnakumar was ordered to be detained under Act 14/82 branding him as a Goonda.

(2.) The Court heard the learned Counsel for the petitioner and also looked into all the materials available including the order under challenge.

(3.) It is not in controversy that pursuant to the recommendation made by the sponsoring authority that the detenu was involved in three adverse cases namely (i) C3 SS Colony PS Cr. No. 1767/2009 under Sections 387 and 506(ii) IPC; (ii) D2 Sellur PS Cr. No. 3331/2009 under Sections 147, 148, 323, 307 and 506(ii) IPC and (iii) D1 Thallakulam PS Cr. No. 3182/2009 under Sections 387 and 506(ii) IPC, and in one ground case registered by D2 Sellur PS in Crime No. 3342/2009 under Sections 395 read with 397, 506(ii) IPC and 25(1) of Arms Act & 3, 4(b) of the Explosive Substances Act 1908, the detaining authority after scrutiny of all the materials available, recorded its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of the public order and hence made the order under challenge.