RAMASAMY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner, father of the detenu, challenges the detention order dated 31-01-2005, detaining his son Vazhivittan as "goonda" under Tamil Nadu Prevention of Dangerous Activities of bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982 ).

(2.) THE detaining authority, namely, Commissioner of police, Madurai, after noting the involvement of the detenu on 17-03-2004 in crime No. 299/2004 on the file of B-3 Teppakulam Police Station for offences under Sections 387 and 506 (ii) I. P. C. ; an occurrence on 15-01-2005 in Crime no. 51/2005 on the file of B-4 Keeraithurai Police Station for offences under sections 397 and 506 (ii) I. P. C. ; and an occurrence on 17-01-2005 in Crime No. 113/2005 on the file of B-1 Vilakkuthoon Police Station for offences under section 387 and 506 (ii) I. P. C as well as the ground case that had taken place on 18-01-2005 in Crime No. 119/2005 for offences under Sections 307, 379 and 506 (ii) I. P. C. and of the fact that the offences said to have been committed by the detenu are punishable under Chapter XVI, XVII and XXII of I. P. C. , in order to prevent him from indulging any such prejudicial activities in future, detained him under Act 14/1982.