M ANBAZHAGAN Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who has been incarcerated by an order of detention dated 3.10.2003 of the first respondent under Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (for short the Tamil Nadu Act 14 of 1982) dubbing him as a goonda, challenges the order of detention on the main ground that the translated copy of the impugned order of preventive detention has not been correctly translated.

(2.) The ground case is said to have taken place on 23.9.2003 at about 18.30 hrs within the jurisdiction of Vadamadurai Police Station. It is stated that the detenu Anbazhagan threatened one Jayalani at the knife point and took Rs.250/- from his pocket, demanded more money, and threw out the vessels kept in the mobile cart belonging to Jayalani. The detenu also threatened the public with dire consequence and fled away from that place, creating an alarm and a feeling of insecurity among the minds of the general public. A complaint was lodged by Jayalani and a case was registered as P.S.Cr.No.334/2003 under Sections 387 and 506(ii) I.P.C. on the file of the Vadamadurai Police Station and based on the said complaint, the detenu was apprehended on 24.9.2003.

(3.) It is further stated that there are four adverse cases registered against the petitioner: