KAMALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MOTHER of the detenu/Swamidhas @ Charai, branded as a 'Goonda' in detention order, P.D. No.06/2014 dated 07.04.2014 by the 2nd respondent/District Collector and District Magistrate, Kanyakumari District, Nagercoil, has sought a Writ of Habeas Corpus.

(2.) THE detenu has come to adverse notice of the police in four cases. The first case has been registered in Vadasery Police Station Crime No. 953/2011, under Sections 457, 380 r/w 511 IPC; second case has been registered in Vadasery Police Station Crime No. 2288/2011, under Sections 457, 380 IPC; third case has been registered in Vadasery Police Station Crime No. 2336/2011, under Section 384 IPC and fourth case has been registered in Vadasery Police Station Crime No. 140/2013, under Sections 341, 294(b), 427, 392 and 506(ii) IPC. In all the cases, charge sheets have been filed and the detenu was released on condition bail. Ground case has been registered on the file of Vadasery Police Station Crime No. 228/2014, under Sections 341, 294(b), 427, 392, 506(ii) IPC, in which, the detenu has been remanded. On being satisfied that the detenu is indulging in activities, which are prejudicial to the maintenance of public order, the detaining authority, has clamped him with an order of detention. At paragraph 6 of the grounds of detention, the detaining authority has concluded as follows: -

(3.) RESPONDING the same, Mr.C.Ramesh, learned Additional Public Prosecutor submitted that the representation submitted on behalf of the detenu, was received on 15.04.2014, and the same has been considered by the 2nd respondent and rejected on 23.04.2014 and thus there is no delay.