ANANDHI Vs. THE COMMISSIONER OF POLICE, COMMISSIONER OFFICE

JUDGEMENT

(1.) Challenge is made to an order of the First Respondent dated 10.9.2009 in proceedings No. 295 of 2009, whereby the Petitioner's son namely Seenu @ Seenivasan was ordered to be detained under Act 14/82 branding him as a "Goonda" as defined in the provision of the said enactment.

(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 Petitioner's son is involved in three adverse cases namely (1) F-2 Egmore PS Cr. No. 1780/2006 registered under Sections 324 and 506(ii), IPC; (2) F-2 Egmore PS Cr. No. 825/2008 under Sections 341, 324, 294(b) and 506(ii), IPC; and (3) F-1 Chindatripet PS Cr. No. 648/2009 under Sections 341, 323, 392 and 506(ii), Penal Code and also the ground case in Crime No. 654/2009 registered by F-1 Chindatripet PS under Sections 341, 324, 336, 427, 392, 307 and 506(ii), Penal Code for an occurrence that took place on 27.8.2009, he was arrested on the same day and on scrutiny of the materials available, the Detaining Authority after recording its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order has made the order under challenge.