SATHYAVANI Vs. STATE OF TAMILNADU; COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed under Article 226 of the Constitution of India, praying to call for the records relating to detention order, dated 17.02.2016, passed in No.128/BCDFGISSSV/2016, by the detaining authority, who has been arrayed as the second respondent herein, against the detenu, by name Vinothkumar, Son of Ramesh and quash the same.

(2.) The Inspector of Police, Thiruverkadu Police Station, as sponsoring authority, has submitted an affidavit to the detaining authority, wherein it is averred that the detenu has involved in the following adverse cases:

(3.) Further, it is averred in the affidavit that on 28.01.2016, one Michale, son of Fransis, as defacto complainant, has lodged a complaint against the detenu in Thiruverkadu Police Station and the same has been registered in Crime No.82 of 2016, under Sections 341, 294(b), 323, 427, 392, 397 and 506(ii) of the Indian Penal Code and ultimately, requested the detaining authority to invoke Act 14 of 1982 against the detenu.