LAWS(MAD)-2010-1-591

BALAJI Vs. STATE OF TAMIL NASU

Decided On January 11, 2010
BALAJI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The petitioner, who has been detained as Goonda by the impugned order of the second respondent, made in Detention Order No. 114 of 2009, dated 18.6.2009, has brought forth this habeas corpus petition seeking issue of Writ of habeas corpus calling for the records relating to the impugned order of detention and directing the release of the petitioner after setting aside the said order of detention.

(2.) The Detaining Authority noticed as many as five adverse cases, namely, (1) Crime No. 82 of 2008; (2) Crime No. 28 of 2009; (3) Crime No. 36 of 2009 (4) Crime No. 55 of 2009; and (5) Crime No. 96 of 2009 all on the file of C.3 Seven Wells Police Station and the ground case in Crime No. 414 of 2009 also registered on the file of C.3 Seven Wells Police Station to arrive at a conclusion that the detenu was a Goonda.

(3.) Though a number of grounds have been raised in the affidavit filed in support of the habeas corpus petition, the learned counsel for the petitioner mainly relies on the ground attacking that part of the grounds of detention which deals with the satisfaction of the Detaining Authority as to the real or imminent possibility of the detenu coming out on bail in the ground case as well as four of the adverse cases, in which, the detenu had been remanded.