KUMARESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The detenu is the petitioner and challenge is made to the order of detention dated 02.09.2013 made in No.869/BDFGISSV/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 02.09.2013, the detenu came to the adverse notice in the following cases :- <FRM>JUDGEMENT_324_TLMAD0_2014_1.html</FRM>

(3.) In para-3 of the grounds of detention, it is stated among other things that the detenu is also involved in the commission of the offence, which took place on 07.08.2013 at about 10.00 hours, which led to the registration of a case by Sub-Inspector of Police, L & O, V-7 Nolambur Police Station, in Crime No. 1414 of 2013, for offences under Sections 341, 323, 336, 427, 307 and 506(h), IPC. It is further stated that the detenu was arrested on the same day and produced before the learned Judicial Magistrate, Ambattur, and remanded to judicial custody. The detaining authority, on being satisfied with the materials placed before him that the activities of the detenu are prejudicial to the maintenance of public health and public order, clamped the order of detention. Challenging the said order. petitioner is before this Court in this habeas corpus petition.