RAJENDRAN KULLA RAJENDRAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) These two habeas corpus petitions are disposed of together by a common order since the detenu in each one of these petitions is stated to be involved in the same ground case and further the contentions raised are identical.

(2.) In both these habeas corpus petitions, detenus themselves are the petitioners. First respondent, who is the Commissioner of Police, Madras City, has passed the impugned orders of preventive detention against the petitioners, by orders dated 29.7.1992 in exercise of the powers conferred by sub-section (1) of Section 3 of the Tamil Nadu Act 14 of 1982, with a view to preventing each one of the detenus from acting in any manner prejudicial to the maintenance of public order.

(3.) The grounds of detention refer to two adverse crimes on the file of Choolaimedu Police Station registered in respect of occurrences, that had taken place on 15.6.1991 and 29.4.1992 in which the detenus are alleged to have committed offences punishable under Sections 324,426,336 and 506 (ii) I.P.C.