VATCHALA Vs. COMMISSIONER OF POLICE CHENNAI CITY

JUDGEMENT

(1.) This petition challenges the order of the first respondent passed in No.323/2009 dated23.9.2009, whereby the petitioner's husband Rajaram was ordered to be detained under the Act 14 of 1982, terming him as "Goonda".

(2.) The Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, 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 two adverse cases namely, (i) Vikkiravandi police station Crime No.106 of 2009 for the offences under Sections 302 and 201 of the Indian Penal Code for the occurrence that had taken place on 27.2.2009, (ii) R9 Valasaravakkam police station Crime No.467 of 2009 for the offences under Sections 394(b), 323 and 307 of the Indian Penal code for the occurrence that had taken place on 4.9.2009 and also a ground case in Crime No.470 of 2009 registered by R9 Valasaravakkam police station for the offences under Sections 341, 294(b), 323, 336, 397 and 506(ii) of the Indian Penal Code for the occurrence that had taken place on 6.9.2009, the detaining Authority, on scrutiny of materials, has made the order of detention, after recording its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order. The said order is the subject matter of challenge.