SURULI ALIAS SELVI Vs. STATE REP

JUDGEMENT

(1.) This petition challenges an order of detention made by the second respondent on 19.11.2009 whereby the detenu Sankar who is son of the petitioner was ordered to be detained under Act 14 of 1982 branding him as a Goonda.

(2.) The Court heard the learned Counsel for the petitioner and looked into all the materials available including the order under challenge.

(3.) It is not in controversy that pursuant to the recommendation made that the detenu is involved in eight adverse cases namely (1)Chennai District, T-3, Korattur Police Station, Cr.No.168/2008 under section 379 and 392 IPC; (2)Chennai District, T-3, Korattur Police Station, Cr.No.527/2008 under section 379 and 392 IPC; (3) Chennai District, T-3, Korattur Police Station, Cr.No.668/2008 under section 379 and 392 IPC; (4) Chennai District, T-3, Korattur Police Station, Cr.No.799/2008 under section 379 and 392 IPC; (5) Chennai District, T-3, Korattur Police Station, Cr.No.317/2009 under section 379 and 392 IPC; (6) Chennai District, T-3, Korattur Police Station, Cr.No.194/2009 under section 379 and 392 IPC; (7) Chennai District, T-3, Korattur Police Station, Cr.No.542/2009 under section 379 and 392 IPC; (8) Chennai District, T-3, Korattur Police Station, Cr.No.886/2009 under section 379 and 392 IPC; and also a ground case in Crime No.896/2009 registered by Chennai District, T-3, Korattur Police Station under sections 341, 336, 427, 506(ii), 307 and 397 IPC for the occurrence that took place on 27.10.2009, and on scrutiny of the materials available, the detaining authority, after recording its subjective satisfaction that the activities of the petitioner were prejudicial to the maintenance of public order, has made the order under challenge.