KUMARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge is made to an order dated 10.11.2009 passed by the second respondent herein in Memo No.450/BDFGISSV/2009, whereby the petitioner's husband by name Rajesh was ordered to be detained under the Act 14 of 1982, branding him as "Goonda".

(2.) This 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 petitioner's husband detenu is involved in two adverse cases viz. (i) D.3 Ice House police station Crime No.392 of 2009 for the offences under Sections 341, 332 and 506(2) of the Indian Penal Code and (ii) D.3 Ice House police station Crime No.275 of 2009 for the offences under Sections 341, 324, 307 and 506(2) of the Indian Penal Code and also a ground case in Crime No.779 of 2009 registered by D.3 Ice House police station for the offences under Sections 341, 324, 307, 336, 427 and 506(2) of the Indian Penal Code and on scrutiny of materials, the Detaining Authority, after arriving at a subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order, passed the detention order under challenge.