KALAVATHY Vs. THE STATE OF TAMILNADU REP. BY ITS SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE DEPARTMENT AND THE COMMISSIONER OF POLICE, CHENNAI POLICE, EGMORE

JUDGEMENT

(1.) THE petitioner is the wife of the detenu and challenge is made to the order of detention dated 17.09.2013 made in Memo No. 1025/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 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 (Tamil Nadu Act 14 of 1982) read with the orders 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:

(3.) WE have heard Mr. P. Govindarajan, learned Additional Public Prosecutor on the above point, perused the records and verified the chart produced by the respondents.