R JANSI RANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER is the wife of the detenu, who was detained as a goonda under Tamil Nadu Act 14 of 1982 by the impugned proceedings dated 23.4.2004. The ground case relates to an occurrence that took place on 18.3.2004 for the offences under Sections 457 and 380 I.P.C. The detenu has 22 cases to his credit, all relating to various offences under the Indian Penal Code.

(2.) HEARD both sides.

(3.) IN the light of the claim made by both sides, we have perused the signatures found in the paper book supplied to the detenu, original records produced by the learned Government Advocate and the information furnished in the counter-affidavit of the second respondent.