LAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition is brought forth by the wife of the detenu challenging the order of the second respondent in Cr.M.P. No.11 of 2010 dated 28.3.2010, whereby her husband Santhosh was ordered to be detained as a Goonda under the provisions of the Act 14 of 1982.

(2.) The Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, 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 viz. Crime No.37 of 2010 registered by Meensurutty Police Station for the offence under Section 394 of the Indian Penal Code and one ground case in Crime No.40 of 2010 registered by Meensurutty police station for the offences under Sections 341, 397 read with 307 of the Indian Penal Code for the incident that had taken place on 28.1.2010 and the detenu was arrested on 30.1.2010, the Detaining Authority, on scrutiny of materials placed, passed the detention order, after arriving at the subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order, which is the subject matter of challenge before this Court.