SHANTHI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Sundar was detained under Tamil Nadu Act 14 of 1982, after branding him as a Goonda by virtue of an order dated 10-12-2003, passed by the District Collector, Cuddalore in order to prevent him from indulging in any activities prejudicial to the maintenance of public order and public peace.

(2.) Besides three adverse cases respectively under Sections 307, 399 and 302, IPC, a ground case was filed against the detenu for an offence under Section 394 read with 397, IPC and the date of occurrence of the ground case is 15-11-2003.

(3.) The learned counsel appearing for the petitioner drew our attention to para 5 of the grounds of detention, wherein it is mentioned that,