N.FATHIMA @ LAILA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the father of the detenu viz., Ladan @ Binladan, aged about 19 years, S/o.Raja @ Nagor Hanifa. The detenu has been detained by the second respondent by his order in H.S(M)Confdl.No.109/2022, dtd. 3/6/2022 holding him to be a "Goonda", as contemplated under Sec. 2(f) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this habeas corpus petition.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) Though the detention order is of the year 2022, the Hon'ble Division Bench of this Court, by order dtd. 20/6/2023 has passed the following order:-