RAJU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In between 20-8-1992 and 2-3-1994, one Raju (petitioner) revelled in transactions of pick-pocketing on six occasions at various places in the Metropolitan City Madras, which resulted in cases being registered under the relevant provisions of the Indian Penal Code by the concerned jurisdictional police stations and recovery being effected of the money pickpocketed either in full or partial. Investigation in most of the cases had been completed and final reports filed and the trial in those cases is not yet over.

(2.) While so, the occurrence in the ground case took place on 6-3-1994 at about 05-00 hours at Doveton bus stop.

(3.) Copy of the order impugned had been served upon him on the same day and copy of the grounds of detention had been served on him on 12-3-1994. The other formalities of confirmation of the order of detention, reference of his case to the Advisory Board, etc, had been complied with and the Advisory Board also expressed its opinion, justifying his detention. The aggrieved petitioner detenu came forward with the present action on 23/05/1994 challenging his detention by raising multifarious grounds.