KAMALAKANNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) CHALLENGE is to the order of detention dated 25. 11. 2004 terming one Palani as a goonda , under Section 3 (1) of the Tamil Nadu Prevention of dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas , Immoral Traffic Offenders and Slum Grabbers Act, 1982, by the petitioner herein, who is nonetheless the brother of the detenu.

(2.) ON 4. 11. 2004 at about 12. 30 hours one S. Sekar lodged a complaint to the effect that on 4. 11. 2004 morning at about 11. 30 hours he was coming in his auto bearing No. TN. 09. B-0129 through RP Road, opposite to Iyappa Tea Stall. His auto was signaled to stop by a person, the detenu herein, and asked him whether the auto would come to Tambaram. Meanwhile the detenu took out a knife stabbed on the Sekar's stomach and took out Rs. 60/- from his shirt pocket. Due to this, traffic jam took place there for a while. Immediately, the detenu rotated his arm along with the knife. ON seeing the incident, the public ran hither and thither. A case was registered in Crime no. 381/2004 under Sections 341, 392, 397 and 506 (ii) IPC on the file of the Chitlapakkam Police Station. ON the basis of the above ground case and nine adverse cases of alike nature, the detaining authority has passed the impugned order of detention.