AMUTHA Vs. STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) The Petitioner has come up with the above Writ Petition seeking the issue of a Writ of Mandamus to forbear the Respondents from passing Orders of Preventive Detention against her son under Tamil Nadu Act 14 of 1982 and also to remove his name from the History Sheet maintained by the Third Respondent in terms of the provisions of the Police Standing Orders. I have heard Mr. Sahadevan, learned Counsel for the Petitioner and Mr. R.A.S. Senthilvel, learned Additional Government Pleader for the Respondents.

(2.) It is the case of the Petitioner that her son is an active member of an organisation known as "Revolutionary Student-Youth Front" and that he had participated in several struggles for various public causes. It is claimed by the Petitioner that her son was arrested on 17.8.2014, but the Police showed as though he was arrested only on 19.8.2014. He was produced before the Judicial Magistrate, Saidapet, on 19.8.2014 and remanded to custody.

(3.) The Petitioner claims that her son was arrested in connection with Crime No. 961 of 2014 for alleged offences under Sections 341, 336, 392, 397 & 506(H) of I.P.C., and that the Respondents had also created records to detain him under Tamil Nadu Act 14 of 1982. Therefore, the Petitioner has come up with the above Writ Petition to prevent an Order of Preventive Detention being slapped on her son.