KALAISELVI Vs. THE PRINCIPAL SECRETARY TO GOVT., HOME, PROHIBITION AND EXCISE DEPARTMENT AND THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE, THIRUVARUR DISTRICT

JUDGEMENT

(1.) THE petitioner is the wife of the detenu and challenge is made to the order of detention dated 08.10.2013 made in C.O.C. No. 30 of 2013, passed by the 2nd respondent under which the detenu has been branded as a Goonda and detained under The Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug -Offenders, Forest -offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Slum -Grabbers and Video Pirates Act, 1982, hereinafter referred to as Tamil Nadu Act 14 of 1982.

(2.) AS per the grounds of detention dated 08.10.2013, the detenu came to the adverse notice in the following case: - <FRM>JUDGEMENT_286_LAWS(MAD)4_2014.htm</FRM>

(3.) In para -3 of the grounds of detention, it is stated that among other things that the detenu is also involved in the commission of the offence, which took place on 21.09.2013 at 10.00 hours, which led to the registration of a case by Inspector of Police, Peralam Police Station in Crime No. 490 of 2013 for offences under Sections 387 and 506(ii) IPC. The detaining authority, on being satisfied upon the materials placed before him that the activities of the detenu are prejudicial to the maintenance of public order, clamped the order of detention. Challenging the said order, petitioner is before this Court in this habeas corpus petition.