KUMAR Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is the father of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in C.M.P. No. 22/GOONDA/C2/2013 dated 22.09.2013.

(2.) THE detenu came to adverse notice in the following cases: - 1. Deevattipatti Police Station, Crime No.185/2010 394 r/w 397 IPC 2. Annadhanapatty Police Station, Crime No.588/2011 379 IPC Annadhanapatty Police Station,Crime No.589/2011 379 IPC

(3.) Annadhanapatty Police Station, Crime No.590/2011 379 IPC