V.RAJU Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is the father of the detenu. The detenu has been detained by the second respondent by his order in Detention Order No.98/BCDFGISSSV/2015, dated 06.08.2015, 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.764 of 2015 registered on the file of B6 Jaihindpuram Police Station for offences punishable under Sections 392 r/w 397 and 506(ii) of the Indian Penal Code and following two adverse cases: -

(2.) The Detaining Authority, expressing subjective satisfaction that the detenu conformed to the definition of the Goonda and that his presence at large would be prejudicial to the maintenance of public order and also expressing subjective satisfaction that it was very likely that the detenu would come out on bail in the ground case, passed the impugned detention order. The said order is challenged in the present Habeas Corpus Petition.

(3.) Though a number of grounds have been raised assailing the order of detention, the learned counsel for the petitioner mainly relies on the following contentions: -