MURUGAN ALIAS PETROL MURUGAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This petition challenges an order of detention made by the second respondent dated 23.1.2010, whereby the petitioner detenu was ordered to be detained under Act 14/82 terming him as a Goonda as described under the provisions of the Act.

(2.) The Court heard the learned Counsel for the petitioner and looked into all the materials available and 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 three adverse cases namely (1) B1 North Beach PS Cr.No.666/2008 under Sections 341, 323, 326, 294(b) and 506(ii) IPC r/w 34 IPC; (2) B1 North Beach PS Cr.No.289/2009 under Sec.397 of IPC and (3) B1 North Beach PS Cr.No.3/2010 under Sections 341, 294(b), 384 and 506(ii) IPC and also in a ground case in Crime No.9/2010 of B1 North Beach PS registered under Sections 341, 294(b), 323, 336, 427, 384, 307 and 506(ii) IPC for an occurrence that had taken place on 9.1.2010, and he was arrested and remanded to judicial custody on the very same day, the detaining authority on scrutiny of the materials placed, made the order under challenge after recording its subjective satisfaction that the activities of the petitioner were prejudicial to the maintenance of the public order.