NAVEEN @ NAVEENKUMAR Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is the detenu viz., Naveen @ Naveenkumar, Son of Chellaiah, aged about 23 years. The detenu has been detained, as per the order of the second respondent, dated 05.05.2016, under Section 2(f) of the Tamilnadu Act 14 of 1982, branding him as 'Goonda'. Challenging the same, he has come up with this Habeas Corpus Petition.

(2.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents. We have also perused the records carefully.

(3.) Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel for the petitioner would mainly focus his argument on two grounds :