GOWRI Vs. SECRETARY TO GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Petition is brought forth by the mother of the detenu challenging an order of the Second Respondent made in B.D.F.G.I.S.S.V. No. 42/2010 dated 28.7.2010 whereby the detenu Kannan S/o Murugesan was ordered to be detained as a Goonda under the provisions of Act 14 of 1982.

(2.) The Affidavit filed in support of the Petition and the grounds of detention are looked into. The Court heard the learned Counsel on either side 3. Pursuant to the recommendations made by the Sponsoring Authority that the detenu is involved in three Adverse cases viz., (1) Thiruporur P.S., Cr. No. 403/2010 under Sections 147, 148, 294(b), 325 and 302, IPC (2) Thiruporur P.S., Cr. No. 404/2010 under Sections 506(ii), IPC r/w 2 and 3 of TNPPDL Act (3) Thiruporur P.S., Cr. No. 405/2010 under Sections 147, 148, 323, 506(ii), IPC r/w 2 & 3 of TNPPDL Act and a Ground case registerede by Thiruporur P.S., Cr. No. 406/2010 under Sections 341, 294(b), 427, 384, 307, 506(ii), IPC for an occurrence that took place on 12.6.2010, and the detenu was arrested on 13.6.2010, the Detaining Authority after scrutiny of the materials placed, was of the opinion that the detenu should be detained under the said Act since his activities were prejudicial to the maintenance of public order, and hence, passed the order which is the subject matter of challenge before this Court.

(3.) xxx xxx xxx.