V RATHANAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to the detention order passed by the second respondent in proceedings No.Cr.M.P. No.8/2009 dated 16.3.2009, whereby the order of detention was passed against the alleged detenu Thada @ Veeramani branding him as "Goonda".

(2.) THIS Court heard the learned counsel appearing for the petitioner. Affidavit filed in support of the petition is perused.

(3.) LEARNED counsel added further that it is the case of 302 of the Indian Penal Code, which is against a particular individual and hence, there is nothing as to disturb the public order or peace. Hence there is nothing to disturb the maintenance of public order. Under such circumstances, the conclusions arrived at by first and second respondents that the activities of the detenu were prejudicial to the maintenance of public order was not correct. Under such circumstances, it has got to be set aside.