RENGAMMAL Vs. COMMISSIONER OF POLICE; SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT, TAMIL NADU GOVERNMENT, INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenge is made to an order of the first respondent in C.P.O/T.C/I.S/D.O. No. 09/2010 dated 17.01.2010 whereby son of the petitioner was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Boot-Leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) terming him as a "Goonda".

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

(3.) It is not in controversy that the detenu was involved in two adverse cases, which are as follows: Sl Name of the Police station and Crime No. Section of law No. K.K.Nagar P.S. 387 and 506(ii) 1. Crime No. 549/2007 IPC 2. K.K.Nagar P.S. 392 IPC Crime No. 24/2009