AMEER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the detenu, who had been clamped with the order of detention dated 2.6.2003 passed by the second respondent herein, dubbing him as a Goonda, 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.

(2.) The order of detention came to be passed by the second respondent based on four adverse cases in Crime No.391/2002 for the offence punishable under Sections 341, 392, IPC, Crime No.385/2003 for the offence punishable under Section 397, IPC, Crime No.398/2003 for the offence punishable under Section 307, IPC, and Crime No.420/2003 for the offence punishable under Section 307 altered to 302, IPC, and the ground case, all said to have taken place within the jurisdiction of J1, Saidapet Police Station, Law and Order.

(3.) The ground case is said to have taken place on 21.4.2003. On that day, the detenu, along with Devan and Abdul Rahman, was standing at the junction of Jones Road and Perumal Koil West Mada Veedhi. When the police went to apprehend them in connection with the crimes referred to in the adverse cases, noticing the police, Abdul Rahman took out his knife, Devan and the detenu picked up soda water bottles in their hands and threatened the police personnel at the point of knife and bottles and rushed to cut Tr.Kalaiselvan, Sub Inspector of J1 Saidapet Police Station.