VIJAYAKUMARI W/O K. DHANASEKAR Vs. HOME SECRETARYPROHIBITION AND EXCISE DEPT., CHENNAI AND THE COMMISSIONER OF POLICE, GREATER CHENNAI, EGMORE, CHENNAI

JUDGEMENT

(1.) THE petitioner has approached this court seeking for the issue of a writ of mandamus directing the first respondent not to invoke the provisions of The Tamil Nadu Prevention of Dangerous Activities of Bootleggers, drug offenders, Goondas, Immoral Traffic offenders, forest offenders and slum grabbers Act, 1982 (Act 14 of 1982) against the petitioner's husband K. Dhanasekar, S/o, Karupa Devar confined at Central Prison, Chennai.

(2.) HEARD Mr. T.K. Sampath, learned counsel appearing for the petitioner and Mr. I. Subramaniam, learned Public Prosecutor on this court directing to take notice.

(3.) IT is alleged that due to change in Government, the Police personnel are trying to foist several cases against the said Danasekar just to defame him. It is stated that during the year 2002 three cases have been foisted against Danasekar by R.3 Ashok Nagar Police Station, namely in Crime No.19/2002 for alleged offences under sections 147, 148,336, 427 and 506(2) IPC, Crime No.487/2002, for alleged offences under sections 325, and 506(2) and Crime No.513/2002 for alleged offences under sections 341, 307, and 506(2) IPC.