PADMAVATHI Vs. SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE DEPARTMENT, SECRETARIAT, FORT ST.GEORGE

JUDGEMENT

(1.) The mother of the detenu has come before this Court challenging the detention order dated 30.10.2019 made in S.C.No.27 of 2019 by the second respondent by which the petitioner's son has been branded as 'Goonda' under Tamil Nadu Act 14 of 1982.

(2.) It is seen from the records that three cases have been registered against the petitioner's son viz., one in Cr.No.684 of 2018 under Sections 387, 506 (ii) of Indian Penal Code on the file of Krishnagiri Taluk Police Station, another in Cr.No.486 of 2019 under Sections 427, 436, 506 (ii) r/w 34 of Indian Penal Code and 4 of PPDL Act on the file of the Krishnagiri Town Police Station and the ground case in Cr.No.509 of 2019 under Sections 436, 506 (ii) of Indian Penal Code on the file of the Krishnagiri Taluk Police Station. The ground case is that the detenu along with others had thrown a bottle filed with petroleum after putting it on fire on 16.09.2019 at the house of one Mr.Kemban. Therefore, the petitioner's son was arrested.

(3.) Heard Mr.R.Sankara Subbu learned Counsel for the petitioner and Mr.R.Prathap Kumar, learned Additional Public Prosecutor for the respondents.