G SRIRAM Vs. STATE OF TAMILNADU

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 11.2.2016, passed in No.92/BCDFGISSV/2016, by the detaining authority, who has been arrayed as the second respondent herein, against the detenu, by name S.Joseph, son of Sriram and quash the same.

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

(3.) Further, it is averred in the affidavit that one Settu, son of Chinnasamy, as defacto complainant, has given a complaint on 28.1.2016 against the detenu to the Inspector of Police, Nolambur Police Station and the same has been registered in Crime No.66 of 2016 under sections 341, 294(b), 323, 392, 336, 427 and 506(ii) r/w 397 of the Indian Penal Code and ultimately requested the detaining authority to invoke Act 14 of 1982 against the detenu.