S ARUMUGA DEVAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner who is the father of the detenu Kumar, challenges an order of detention made by the second respondent dated 18.11.2009, whereby Kumar was ordered to be detained under Act 14/82 branding him as a Goonda as defined under the provisions of that enactment.

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

(3.) It is not in controversy that pursuant to the recommendation made by the sponsoring authority that he is involved in two adverse cases namely (1) Sivagangai District, Elayangudi Police Station Crime No.226/2004 under Sec.379 IPC and (2) Coimbatore District, Perur Police Station Crime No.270/2006 under Sections 450, 392, 302 IPC @ 120(B), 449, 450, 302 and 392 IPC r/w 120(B) and 109 IPC and also ground case in Crime No.1222 of 2009 registered by B11 Saibaba Colony Police Station under Sec.392 read with 397 IPC and on scrutiny of all the materials available, the detaining authority has recorded its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of the public order and made the order under challenge.