DIVYA Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard Mr.R.Vinoth Bharathi, learned counsel for the petitioner and Mr.V.Neelakandan, learned Additional Public Prosecutor for the respondents and perused the materials available on record.

(2.) Challenging the order of detention in M.H.S.Confdl.No. 80/2019, dated 11.10.2019, passed by the second respondent, branding the detenu, namely, Poornaananth, son of Kuththalam, aged about 24 years, as "Goonda" as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982, his wife has filed this habeas corpus petition.

(3.) The learned counsel for the petitioner would state that the detention order was passed based on a solitary case and the ground case was registered as against sixteen accused, however, the Detaining Authority chose to detain only six accused out of sixteen accused in the ground case and except the detention orders passed against the detenu herein and one Siva alias Kurali Siva, the other detention orders pertain to other accused were quashed by this Court and the other accused in the ground case were released on bail.