KARUPPALAGU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner Karuppalagu is the detenu, who challenges the order of detention dated 22.01.2004 in and by which he was detained as Goonda under the Tamil Nadu Prevention of Dangerous Activities of Boot-leggers, Drug Offenders, Forest offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982). THE ground case referred in the grounds of detention relates to an occurrence that took place on 11.01.2004 for which he was charged for various offences, namely, 341, 294(b) and 307 IPC and Section 3 of the Explosive Substances Act. THE petitioner has three adverse cases to his credit all for various offences under IPC.

(2.) HEARD the learned counsel for the petitioner as well as the learned Government Advocate for respondents.