LAWS(MAD)-2020-6-277

M.SENTHURAM Vs. STATE OF TAMIL NADU

Decided On June 24, 2020
M.Senthuram Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The petitioner is the mother of the detenu viz., Saravanan, son of Muthukrishnan, aged 23 years. The detenu has been detained, as per the order of the second respondent, dated 18.09.2019, under Section 2(f) of the Tamil Nadu Act 14 of 1982, branding him as "Goonda". Challenging the same, the petititoner is before this Court in this Habeas Corpus Petition.

(2.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents. We have also perused the records carefully.

(3.) The detention order, in this case, has been clamped on the detenu based on the solitary case in E-1, K.Pudur Police Station Crime No.284 of 2019, for the offence under Sections 147 , 148 , 341 and 302 I.P.C. In the grounds of detention, the Detaining Authority has stated as follows: