AMSAVALLI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed under Article 226 of the Constitution of India praying to call for records relating to detention order dated 31.07.2014 passed in No. 36/BDFGISSV/2014 by the detaining authority, who has been arrayed as third respondent herein against the detenu by name Velmurugan @ Vetrivelmurugan, Son of Krishnan and quash the same and thereby set him at liberty forthwith.

(2.) The Inspector of Police, D1 Tallakulam Police Station as sponsoring authority has submitted an affidavit to the detaining authority, wherein it is stated that the detenu has involved in the following adverse cases:

(3.) Further it is stated in the affidavit that on 07.07.2014 one Sooryaprakash, Son of Meenakshi Sundaram has given a complaint against the detenu in D1 Tallkulam Police Station and the same has been registered in Crime No. 736 of 2014 under Sections 392 read with 397 and 506(ii) of the Indian Penal Code and ultimately requested the detaining authority to invoke Act 14 of 1982 against the detenu.