BHARATHI Vs. STATE OF TAMIL NADU AND ORS

JUDGEMENT

(1.) This petition challenges an order of detention made by the second respondent in No. 10/BDFGISSV/2010, dated 08.03.2010, under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Boot-leggers, Drug offenders, Forest offenders, Goondas, Immoral Traffic offenders, Sand offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982)(hereinafter referred as the Act) terming the petitioner's husband as 'Goonda'.

(2.) All the materials in particular the order under challenge are looked into and the Court heard the learned Counsel for the petitioner.

(3.) Admittedly, the said detenu was involved in two adverse cases namely in Cr. No. 1080 of 2009 under Section 302 IPC on the file of C3, SS Colony Police Station and in Cr. No. 1558 of 2009 under Sections 294(b) and 506(i) IPC on the file of C3, SS Colony Police Station and one ground case in Cr. No. 1150 of 2009 under Sections 147, 148, 302 and 120(b) IPC registered by B3 Teppakulam Police Station, Madurai for an occurrence taken place on 25.07.2009. The detaining authority after scrutinizing all the materials made the order under challenge on 08.03.2010. Pursuant to which, the detenu is in custody. The said order is the subject matter of challenge in this petition.