KALIYAMMAL Vs. SECRETARY TO GOVERNMENT

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 Cr.M.P.No.1/NSA/2014, dated 28.07.2014 by the detaining authority, who has been arrayed as second respondent herein against the detenu by name Sivakumar, Son of Chithiran and quash the same and thereby set him at liberty forthwith.

(2.) THE Inspector of Police, Kamuthi 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.) FURTHER it is stated in the affidavit that on 23.07.2014, one Bose, Village Administrative Officer, Kamuthi Group as complainant has lodged a complaint in Kamuthi Police Station against the detenu and others and the same has been registered in Crime No.175 of 2014 under Sections 143, 188 and 153(A) of the Indian Penal Code and ultimately requested the detaining authority to invoke National Security Act against the detenu.