JERINA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the mother of the detenu and challenge is made to the order of detention dated 10.09.2013 made in No.951/BDFGISSV/2013, passed by the second respondent under which the detenu has been branded as a "Goonda" and detained under the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Central Act 7 of 1980).

(2.) As per the grounds of detention dated 10.09.2013, the detenu came to the adverse notice in the following cases :- <FRM>JUDGEMENT_214_LAWS(MAD)4_2014_1.html</FRM>

(3.) In para 3 of the grounds of detention, it is stated that the detenu is also involved in the commission of the offence, which took place on 03.09.2013 at 13.00 hours, which led to the registration of a case by Inspector of Police, V-7 Nolambur Police Station, in Crime No.1681 of 2013 for the offences under Sections 341, 323, 336, 427, 307 and 506(ii) I.P.C. It is further stated that the detenu was arrested on the same day and produced before the Judicial Magistrate, Ambattur, Chennai 53 on 04.09.2013 and remanded to judicial custody. 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, the petitioner is before this Court by way of this habeas corpus petition.