NAGARAJAN M Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE detenu is the petitioner. He has been branded as a goonda by the detention order dated 11.09.2003.

(2.) THERE is no dispute in the fact that all the adverse cases would relate to the theft alleged to have been committed by the detenu from 26.10.2002 to 23.08.1983. The ground case is on 27.08.2003. According to the sponsoring authority, on 27.08.2003 at about 8.00 pm., when one Mani was returning home through Broadway, the detenu wrongfully restrained him and took away money from his shirt packet. He also took out a knife from his hip and attempted to stab Mani with that knife and thereafter, snatched his wrist watch. On the said Mani raising hue and cry, public gathered there and when they rushed to apprehend the detenu, he pelted stones on them. Then police personnel on coming to know of the incident, rushed to the spot and apprehended the detenu.