SAKUNTHALA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the mother of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under the order of the second respondent passed in Proceedings No.1426 of 2013 dated 24.10.2013.

(2.) AS per the grounds of detention dated 24.10.2013, the detenu came to the adverse notice in the following cases : -

(3.) 10.2013 at 20.00 hours, which led to the registration of a case by Inspector of Police, D.6 Anna Square Police Station, in Crime No.587 of 2013 for the offences under Sections 341, 294(b), 324, 427, 307, 397 and 506(ii) I.P.C. It is further stated that the detenu was arrested on