SHANMUGASUNDARAM Vs. THE STATE

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 No. 25/BDFGISSV/2014, dated 27.10.2014 by the detaining authority, who has been arrayed as first respondent herein against the detenu by name Suresh, Son of Shanmugasundaram and quash the same and thereby set him at liberty forthwith.

(2.) THE Inspector of Police, Tirunelveli Town 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.) THE detaining authority viz., first respondent herein after perusing the averments made in the affidavit and 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 father of the detenu as petitioner has filed the present Habeas Corpus Petition.