SUBBULAKSHMI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is the wife of the detenu, who has been branded as a "Goonda" as contemplated under the Tamil Nadu Act 14 of 1982 and detained under order of the second respondent passed in BDFGISSV No.66 of 2013, dated 13.04.2013.

(2.) The detenu came to adverse notice in Crime No.635 of 2012 on the file of Maraimalai Nagar Police Station for offences under Sections 147, 148, 341 and 302 IPC.

(3.) The alleged ground case has been registered against the detenu on 09.03.2013, by the Inspector of Police, Maraimalai Nagar Police Station in Crime No.143 of 2013 for offences under Sections 147, 148, 341, 294(b), 395, 307 and 506(ii) IPC. Aggrieved by the order of detention, the present Habeas Corpus Petition has been filed.