(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 P.D. No.65/2014 dated 22.08.2014 by the detaining authority, who has been arrayed as second respondent herein against the detenu by name Raja @ Rajaraman @ Soorakkottai Raja, Son of Perumal and quash the same and thereby set him at liberty forthwith.
(2.) THE Inspector of Police, Thiruvaiyaru Medical College Hospital 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 case:
(3.) THE detaining authority viz., second respondent herein after perusing the averments made in the affidavit coupled with other connected documents has derived subjective satisfaction to the effect that the detenu is a habitual offender and thereby branded him as 'Goonda' by way of passing the impugned detention order and in order to quash the same, the present Habeas Corpus Petition has been filed by the wife of the detenu as petitioner.