JAYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition challenges an order of the second respondent dated 5.4.2010, whereby the husband of the petitioner by name R.Arivazhagan was ordered to be detained under Act 14/82 branding her as a Goonda as defined under the provisions of that Act.

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

(3.) It is not in controversy that pursuant to the recommendations made by the sponsoring authority that the detenu was involved in three adverse cases namely (1) J3 Guindy PS Cr.No.869/2008 under Sections 341, 324 and 506(2) IPC; (2) Thazhambur PS Cr.No.167/2009 under Sec.302 IPC and (3) J3 Guindy PS Cr.No.75/2010 under Sections 341, 384, 307, 336 and 506(2) IPC and also in one ground case registered by J3 Guindy PS in Crime No.158/2010 under Sections 341, 336, 307, 392 r/w 506(2) IPC for an occurrence that has taken place on 28.3.2010, the detaining authority on scrutiny of the materials has made the order under challenge after recording the subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of the public order.