SAROJINI Vs. SECRETARY TO GOVERNMENT AND ORS

JUDGEMENT

(1.) The petitioner is the mother of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in P.D.No.15/2013, dated 03.06.2013.

(2.) The detenu came to adverse notice in the following cases: <FRM>JUDGEMENT_255_LAWS(MAD)10_2013(16).html</FRM>

(3.) The ground case alleged against the detenu is registered by the Sub- Inspector of Police, Ganesh Nagar Police Station in Crime No.219 of 2013 for offences under Sections 341, 294(b), 387 and 506(ii) I.P.C. Aggrieved by the order of detention, the present petition has been filed.