NAGARAJU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This petition challenges an order of detention made by the second respondent dated 2.1.2010, whereby the petitioner's son 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 seven adverse cases namely (1) Woraiyur PS Cr.No.144/2009 under Sec.379 IPC; (2) Woraiyur PS Cr.No.147/2009 under Sec.379 IPC; (3) Woraiyur PS Cr.No.169/2009 under Sec.379 IPC; (4) S-15 Selaiyur PS Cr.No.639/2009 under Sec.379 IPC; (5) S-15 Selaiyur PS Cr.No.1294/2009 under Sec.379 IPC; (6) S-15 Selaiyur PS Cr.No.1316/2009 under Sec.379 IPC; and (7) S-15 Selaiyur PS Cr.No.1337/2009 under Sec.379 IPC, and also in a ground case in Crime No.1353/2009 of S-15 Selaiyur PS registered under Sections 341, 397, 336, 427 and 506(ii) IPC for an occurrence that had taken place on 7.12.2009 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.