R.VALARMATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the mother of the detenu and challenging the legality of the impugned order of detention dated 18.06.2019, passed by the second respondent, under Section 3(1) of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982, (Tamil Nadu Act 14 of 1982) and branding him as 'Goonda' in Detention Order No.34/2019, came forward to file the present Habeas Corpus Petition.

(2.) A perusal of the Grounds of Detention dated 18.06.2019, passed by the 2nd respondent herein, would disclose among other things that the detenu, viz., Anandhan came to the adverse notice in the following case:- Sl. No. Name of the Police Station and Crime No. Section of Law 1. Ammaiyanaickenur Police Station Cr.No.89 U/s 302 r/w 397 and of 2019 506(ii) I.P.C. It is further stated in the grounds of detention that the detenu was involved in a case for the commission of offences under Sections 147, 148, 294(b), 324, 302 and 506(ii) I.P.C. in Ammaiyanaickenur Police Station Crime No.90 of 2019 (ground case). The detenu was arrested on 07.05.2019 and produced before the Court of Judicial Magistrate, Nilakottai and remanded to judicial custody on the same day. The detaining authority on being satisfied with the materials placed by the sponsoring authority that the activities of the detenu are prejudicial to the maintenance of public order, clamped the order of detention and making a challenge to the same, the present Habeas Corpus Petition has been filed by the petitioner.

(3.) We have heard Mr.R.Srinivasan, learned counsel appearing for the petitioner and Mr.K.Dinesh Babu, learned Additional Public Prosecutor appearing for the respondents and perused the materials available on record.