VANITHA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner is the mother of the detenu and challenge is made to the order of detention dated 14.08.2013 made in Memo No. 692/BDFGISSV/2013 passed by the second respondent under which the detenu has been branded as a 'Goonda' and detained under sub-section (1) of section 3 of the Tamilnadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) read with the order issued by the Government in G.O. (D) No. 120, Home, Prohibition and Excise (XVI) Department, dated 18.07.2013 under sub-section (2) of section 3 of the Tamil Nadu Act 14 of 1982.

(2.) The detenu came to adverse notice in the following cases: <FRM>JUDGEMENT_299_LAWS(MAD)4_2014_1.html</FRM>

(3.) It is seen that the detenu was arrested on 05.08.2013 at 14.15 hrs and is in remand. 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 by way of this Habeas Corpus Petition.