SARANYA Vs. STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) THE petitioner is the sister of the detenu. The detenu was detained by the second respondent by his Detention Order in Detention Order No. 6/BCDFGISSSV/2015, dated 28.07.2015, holding him to be a "Goonda", as contemplated under Section 2(f) of Tamil Nadu Act 14 of 1982, taking note of the ground case in Crime No. 127 of 2015 on the file of Palayamkottai Crime Police Station for alleged offences punishable under Sections 341, 387 and 506(ii) IPC and adverse cases in Crime No. 83 of 2014 on the file of Cheranmahadevi Police Station for the alleged offence punishable under Sections 457, 380, 395, 397 of IPC altered into 457, 380, 395 and 397 IPC r/w Section 3(1) of Tamil Nadu Properties (Prevention of Damage and Loss) Act, in Crime No. 127 of 2015 on the file of Palayamkottai Crime Police Station for the alleged offence punishable under Section 392 IPC and in Crime No. 153 of 2015 on the file of Pettai Police Station for the alleged offence punishable under Section 379 of IPC.

(2.) THOUGH several grounds have been raised by the petitioner in the affidavit filed in support of this petition, the learned counsel for the petitioner seeks the leave of this Court to raise additional grounds and we permit the same. The main contentions of the learned counsel for the petitioner are that:

(3.) WE heard the submissions made by the learned Additional Public Prosecutor on the above said submissions made on behalf of the petitioner, and the submissions made by the learned Additional Public Prosecutor are also taken into consideration.