A ANISHA PARVEEN Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THE Wife of the detenu who is the petitioner herein, challenges the detention order dated 1.11.2011 passed by the second respondent against him branding him as "GOONDA" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug offenders, Forest offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982).

(2.) THE detenu came to the adverse notice of the authorities in following three adverse cases: 57. No Police Station and Cr.No Section of Law 1 N.3 Muthialpet Police Station Cr. No. 712, 323, 427,379 and 506 (i) IPC @ 341,323,324,427 _of2009 __and 506 (ii) IPC ___ 2 C.5 Kothavalchavadi Police Station Cr.No. 147, 148, 341, 324, 326 and 506(ii) IPC read with ___274 of 2011 149IPC

(3.) ON perusal of the materials placed before the second respondent, he got satisfied that the detenu has acted in a manner prejudicial to the Maintenance of public order, was habitually committing crimes and hence declared him as "Goonda" and passed the detention order on 1.11.2011. Challenging the order of detention, the wife of the detenu is before this Court.