JERINA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This petition challenges an order of detention made by the second respondent dated 25.3.2010, whereby the petitioner's son was ordered to be detained under Act 14/82 terming him as a Goonda as described under the provisions of the Act.

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

(3.) It is not in controversy that pursuant to the recommendation made by the sponsoring authority that the detenu is involved in one adverse case registered by S-8 Adambakkam PS in Crime No.109/2010 under Sections 341, 294(b) and 323 of IPC and also in a ground case in Crime No.141/2010 registered by S-8 Adambakkam PS under Sections 147, 148, 448, 427 and 302 IPC for an occurrence that had taken place on 28.2.2010, and he surrendered before the Judicial Magistrate No.II, Chengalpattu, on 1.3.2010, and was remanded to judicial custody, the detaining authority on scrutiny of the materials placed, made the order under challenge after recording its subjective satisfaction that the activities of the petitioner were prejudicial to the maintenance of the public order.