DHANALAKSHMI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The detenu has been detained by the order dated 02.06.2003 branding him as a goonda. The impugned order is sought to be quashed in this Habeas Corpus Petition by the wife of the detenu.

(2.) The ground urged in this Habeas Corpus Petition is that there is only a solitary instance, which culminated into registration of the case under Section 397 IPC and other adverse cases would relate to the incidents which took place on various dates, for which three cases have been registered under Section 379 IPC.

(3.) On going through the records, we are of the view that the principles laid down by the Supreme Court in Darpan Kumar Sharma ..vs.. State of Tamil Nadu and others (2003 SCC (Cri) 537) would squarely apply to the facts of the present case. The relevant observation made by the Supreme Court is thus: