M ESAKKI Vs. SECRETART TO THE 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 passed in M.H.S.Confdl No.20/2014, dated 21.04.2014 against the detenu by name Barathan, Son of Muthupandi Thevar, by the detaining authority, who has been arrayed as second respondent herein and quash the same and thereby set the detenu at liberty forthwith.

(2.) THE Inspector of Police, Suthamalli 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 26.03.2014, a complaint has been registered against the detenu and others in Crime No.76 of 2014, Suthamalli Police Station under Sections 341, 294(b) and 302 of the Indian Penal Code and ultimately requested the detaining authority to invoke Act 14 of 1982 against the detenu.