A RAMESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the brother of the detenu, who has been branded as a "Goonda" as contemplated under the provisions of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers, and Video Pirates Act 1982 (Tamil Nadu Act 14 of 1982) and detained under order of the second respondent passed in D. No. 10/2012 dated 22-12-2012 has come before this Court to quash the order of detention passed by the second respondent.

(2.) The detenu came to adverse notice in the following cases : <FRM>JUDGEMENT_1919_CRLJ_2014_1.html</FRM>

(3.) The alleged ground case has been registered against the detenu by the Alangudi Police Station, in Crime No. 302 of 2012 for offences under Section 392, IPC. Aggrieved by the order of detention, the present Habeas Corpus Petition has been filed.