T MURUGAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Challenge is made to an order of detention made by the second respondent dated 11.5.2010, whereby the petitioner/detenu 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 also looked into all the materials available.

(3.) It is not in controversy that pursuant to the recommendations made by the sponsoring authority that the petitioner/detenu was involved in three adverse cases namely (1) K10 Koyambedu PS Cr.No.627/2010 under Sec.392 IPC; (2) V7 Nolambur PS Cr.No.301/2010 and (3) V3 JJ Nagar PS Cr.No.318/2010 under Sec.392 IPC, and also in a ground case registered by K10 Koyambedu PS in Crime No.651/2010 under Sections 341, 323, 427, 397 and 506(2) IPC for an occurrence taken place on 22.4.2010, and he was remanded to judicial custody on the same day, and on scrutiny of the materials available, the detaining authority after recording a subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of the public order, has made the order which is the subject matter of challenge before this Court.