KALPANA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The impugned Detention Orders dated 4.9.2012 (4 Nos.); 15.9.2012 (5 Nos.); 24.9.2012 (1 No.); 15.10.2012 (4 Nos.) and 30.10.2012 (3 Nos.) are under challenge in the above Habeas Corpus Petitions. The detenus in all these matters have been implicated in one and the same ground case registered in Crime No. 143 of 2012 for the offences under Section 147, 148, 341, 120-B, 307, 302 IPC read with 25(1)(b) of Indian Arms Act and under Section 5 of the Explosive Substances Act on the file of the Uthannapalli Police Station. The Detaining Authority, viz., the District Collector and District Magistrate, Krishnagiri District is also one and the same in all these matters and as such, the above Habeas Corpus Petitions have been taken together for final hearing and for passing the following common order. Totally 17 Detention Orders have been passed by the Detaining Authority on the following respective dates:

(2.) Ramachandran, detenu in H.C.P. No. 2276 of 2012, is a sitting Member of Tamil Nadu Legislative Assembly (M.L.A.) from Thalli Constituency, Krishnagiri District. Laghumaiah (detenu in H.C.P. No. 2191 of 2012) is the father-in-law; Varadharajan (detenu in H.C.P. No. 2199 of 2012) is the elder brother and Kesavan (detenu in H.C.P. No. 2327 of 2012) is the brother-in-law of the detenu Ramachandran. The above detenus have been implicated in the ground ease in Cr. No. 143 of 2012 on the allegation of conspiracy.

(3.) Apart from the above said detenus, Periasamy (detenu in H.C.P. No. 2328 of 2012); Purushothaman @ Purushothama Reddy (detenu in H.C.P. No. 2232 of 2012) and Kalil (detenu in H.C.P. No. 2330 of 2012) also alleged to have participated in the conspiracy. The other detenus alleged to have been involved directly in the occurrence in the ground case in Cr. No. 143 of 2012.