MUTHULAKSHMI Vs. STATE

JUDGEMENT

(1.) This petition challenges an order of detention made by the second respondent dated 18.11.2009, whereby the petitioner's husband R.Chellamuthu, was ordered to be detained under Act 14/82 branding him as a Goonda.

(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 was involved in three adverse cases namely (1) Sivagangai District, Elayangudi Police Station Crime No.342/2004 under Sec.379 IPC; (2) Sivagangai District, Elayangudi Police Station Crime No.362/2004 under Sec.379 IPC and (3) Coimbatore District, Perur Police Station Crime No.270/2006 under Sectiions 450, 392, 302 IPC @ 120(B), 449, 450, 302 and 392 r/w 120(B) and 109 IPC and also in the ground case registered by B-11 Saibaba Colony Police Station in Crime No.1222/2009 under Sec.392 r/w 397 IPC for an occurrence that took place on 13.10.2009, and he was arrested on the very day, the detaining authority on scrutiny of the materials available, took the view that the activities of the detenu were prejudicial to the maintenance of the public order and hence made the order under challenge.