SHAIK MEERAN Vs. THE DISTRICT MAGISTRATE

JUDGEMENT

(1.) THESE three habeas corpus petitions are disposed of together, since all the detenus concerned are stated to be involved in the same ground crime. Petitioners Sheik Meeran, Selvam, and Radhakrishnan alias Radha are the detenus themselves. Separate orders dated 30.1.95 were passed under Tamil Nadu Act 14 of 1982 by the first respondent, District Magistrate and Collector Kanyakumari District at Nagercoil, categorising these petitioners as 'goondas' and stating that there was need to pass the impugned orders to prevent them from acting in any manner prejudicial to the. maintenance of public peace and law and order.

(2.) DETENU in H.C.P. No.275 of 1995 had four adverse cases to his credit, before he got himself involved in the ground crime, which had occurred on 29.11.1994 at Nagercoil. Those adverse crimes stood registered in Vadasery, Boothapandy, Kanniyakumari and South Thamaraikulam police stations, for offences punishable under sections 147, 148 302, 379 and 307 IPC as well under sec.5 of Indian Explosives Substances Act. All the prior cases were under investigation. In one case charge sheet was about to be filled.

(3.) DETENU in HCP No. 278 of 1995, has two adverse cases to his credit and in both the cases he has been arrayed as an accused with the detenus in H.C.P. Nos. 275 and 277 of 1995. -