SHANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition challenges an order of detention made by the second respondent dated 3.5.2010, whereby the petitioner's son Prabhu was ordered to be detained under Act 14/82 terming him as a Goonda as described under the provisions of the Act.

(2.) The Court heard the learned Counsel for the petitioner and looked into all the materials available and 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 namely (1) H1 Washermenpet PS Cr.No.216/2010 under Sections 341, 384 and 506(2) IPC and (2) H6 Dr.R.K.Nagar PS Cr.No.309/2010 under Sections 147, 148, 341, 307 and 506(2) IPC and also in a ground case in Crime No.310/2010 of H6 Dr.R.K.Nagar PS registered under Sections 341, 353, 336, 427, 307 and 506(2) IPC for an occurrence that had taken place on 28.4.2010, and he was arrested and remanded to judicial custody, the detaining authority on scrutiny of the materials placed, made the order under challenge after recording its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of the public order.