K.RAMALAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner is the mother of the detenu, namely, Sudhakar alias Mani, son of Kalimuthu, aged 28 years, who has been detained under the Tamil Nadu Act 14 of 1982 by the order of the second respondent, in his proceedings in M.H.S.Confdl. No.16/2016, dated 16.02.2016, branding him as a 'Goonda', taking note of the ground case in Crime No.139 of 2015 on the file of Thirukkurungudi Police Station registered for the alleged offence punishable under Section 302 I.P.C. altered into Sections 147, 148, 302, 120(b), 109 I.P.C. r/w Section 34 I.P.C. altered into Sections 147, 148, 364, 302, 120(b), 153(A), 109 I.P.C. r/w Section 34 I.P.C. Challenging the same, the petitioner is before this Court with this Habeas Corpus Petition.

(2.) Though this matter stood adjourned to 08.06.2016, it has been listed before this Court as per the Special Criminal Division Bench sitting arrangements during Vacation Holidays and by consent of either side, this matter is taken up for disposal.

(3.) We have heard the learned Senior Counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.