R L ASHOKAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE maternal uncle of the detenu Suresh Babu @ Pottu Suresh is the petitioner in this habeas corpus petition, and he has challenged the order of detention passed by the second respondent in C.M.P.No.03/2011 dated 25.7.2011.

(2.) AS per the grounds of detention dated 25.7.2011, the detenu came to the adverse notice in the following cases: 1.Madurai District, Thirunagar Police Station Cr.No.143/2011 for the alleged commission of offences under Sections 143, 188, 294(b), 341 and 353 IPC. The case is pending trial in Court in C.C.No.197/11. 2.Madurai District Crime Branch Cr.No.44/2011 for the alleged commission of offences under Sections 120(B), 109, 406, 420, 323, 294(b), 506(i) IPC r/w 3(1) TNPPDL Act. Investigation is in progress.

(3.) THE detaining authority has relied on the above adverse cases and also the ground case in Crime No.42/2011, on the file of Madurai District Crime Branch, for the alleged offences under Sections 143, 120(b), 109, 406, 420, 387 and 506(ii) IPC, to arrive at a conclusion that the detenu was a Goonda as defined under Section 2(f) of Tamil Nadu Act 14/1982.