(1.) THE petitioner in the above H.C.P. is the wife of the detenu, who has been detained as a Goonda under the Tamil Nadu Act 14 of 1982 by the impugned order of detention, dated 29.10.2011 passed by the first respondent.
(2.) THE detenu came to the adverse notice of the first respondent in the following three adverse cases, namely, (1) Central Crime Branch, Salem City Crime No.38 of 2011, dated 12.8.2011 for the offences under Sections 120-B, r/w 147, 148, 427, 307, 506(ii), 409, 420 I.P.C., 3(1) of Tamil Nadu Properties (Prevention of Damage and loss Act 1994), (2) Central Crime Branch Tiruppur Crime No.01/2011, dated 28.1.2011 for the offences under Sections 406, 418, 467, 468 and 471 I.P.C. and (3) City Crime Branch Coimbatore City Cr.No.108/2011 dated 22.9.2011 for the offences under Sections 420 and 506(ii) I.P.C.
(3.) IN paragraph 3(ii) of the grounds of detention, the gist of the complaint of the said Narahari Setty has been stated, which reads as under:-
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