(1.) This petition is brought forth by the brother of the detenu challenging the order of the second respondent in order No. 49/2010 dated 03.02.2010, whereby his brother Senthil @ Senthilkumar was ordered to be detained as a Goonda under the provisions of the Act 14 of 1982.
(2.) The Court heard the learned Counsel appearing for the petitioner and looked into the materials available on record, 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 two adverse cases viz. (i) H-4 Korukkupet Police Station Crime No. 258/2009 for the offences under Sections 147, 148, 336, 294(b) of the Indian Penal Code and Section 3(1) of the T.N.P.P.(D and L) Act. (ii) H-6 Dr. R.K. Nagar Police Station Crime No. 925 of 2009 for the offences under Sections 147, 148, 341, 307 and 506(ii) of the Indian Penal Code and one ground case in Crime No. 927 of 2009 registered by H-6 Dr. R.K. Nagar police station for the offences under Sections 341, 353, 336, 427, 307 and 506(ii) of the Indian Penal Code for the incident that had taken place on 16.12.2009 and the detenu was arrested on the same day, the Detaining Authority, on scrutiny of materials placed, passed the detention order, after arriving at the subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order, which is the subject matter of challenge before this Court.