ARCHUNAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Habeas Corpus Petition has been filed by the brother of the detenu Thangadurai, S/O, Ramasamy, aged about 37 years, who has been branded as Goonda by the second respondent in Detention Order P.D.No.02 of 2021, dated 02.02.2021, as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982.

(2.) A perusal of the grounds of detention dated 02.02.2021, passed by the second respondent herein would disclose that the detenu Thangadurai came to the adverse notice in the following cases.

(3.) The grounds on which the detenu was detained are that based on the intimation received from the Government Medical College Hospital, Pudukottai, on 10.01.2021 around 03.00 hours, one Kanagaraj, Sub Inspector of Police, Adanakkottai Police station rushed to the said hospital and recorded the statement from the complainant, who was admitted as inpatient. The complainant has stated that he is a resident of Valavampatti, Gandarvakkottai Taluk, Pudukottai District. When he along with his uncle were travelling in a two wheeler bearing Registration No. TN 55 AA 5649 near one Vinayaga cashew factory on Pudukkottai to Thanjavur National Highways, the detenu and three others waylaid them, stabbed them with sickle and attacked them with wooden log and iron rod with an intention to kill them . When the complainant blocked the attack from the them, he sustained severe cut injury on his right hand, right thumb and on his head and they have attacked his uncle also on the instigation of i) Bombay Saravanan, S/o.Panneer Selvam, ii) Siva, son of Panneerselvam,