RAGHAVENDRAN ALIAS INGARSAL Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) AN order of detention passed by the first respondent/detaining authority on 20. 9. 2005 in Cr. M. P. No. 57/2005 terming the petitioner as goonda, is sought to be set aside by way of this petition for a writ of habeas corpus.

(2.) THE Court looked into the affidavit in support of the petition along with the grounds on which the order is sought to be set aside. The order under challenge is also perused.

(3.) THE sponsoring authority made a recommendation stating that a case was registered by Thuvarankurichi PS in Crime No. 254/2005 under Sections 341, 397 and 506 (ii) of IPC, for an occurrence that took place on 27. 8. 2005, that following the same, four grave cases were also noticed, first one registered by Thiruppur rural PS in Crime no. 504/2002 under Sections 457 and 380 of ipc, second one by Puthanatham PS in crime No. 81/2004 under Sections 341, 323, 324, 452, 427 and 307 of IPC, third one by karur Town PS in Crime No. 320/2005 under Section 379 of IPC and the fourth one by Thuvarankurichi PS in Crime No. 253/2005 under Section 392 of IPC, that under the circumstances, the activities of the petitioner detenu were prejudicial to the maintenance of public order, and hence, he has got to be detained under Act 14 of 1982 terming him as goonda. The detaining authority after perusing all the materials available, satisfied and passed an order which is the subject matter of challenge before this Court.