MANIKANDAPRABHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed under Article 226 of the Constitution of India praying to call for records relating to detention order passed in No. 37/BDFGISSV/2014, dated 09.08.2014 by the detaining authority, who has been arrayed as second respondent herein against the detenu by name Manikandaprabhu, Son of Ramu and quash the same and thereby set him at liberty forthwith.

(2.) THE Inspector of Police, C3 S.S. Colony Police Station, as sponsoring authority has submitted an affidavit to the detaining authority, wherein it is stated that the detenu has involved in the following adverse cases:

(3.) THE detaining authority viz., second respondent herein after perusing the averments made in the affidavit coupled with other connected documents has derived subjective satisfaction to the effect that the detenu is a habitual offender and ultimately invoked Act 14 of 1982 against him and thereby branded him as 'Goonda' by way of passing the impugned detention order and in order to quash the same, the present Habeas Corpus Petition has been filed by the detenu himself as petitioner.