ILLAYA RAJA Vs. GOVERNMENT OF TAMIL NADU

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 22.02.2016, passed in Memo No.172/BCDFGISSSV/2016, by the detaining authority, who has been arrayed as the second respondent herein, against the detenue, by name Vijayalakshmi, wife of Mohan and quash the same.

(2.) The Inspector of Police, Central Crime Branch, Greater Chennai Police, as sponsoring authority, has submitted an affidavit to the detaining authority, wherein it is averred that the detenue has involved in the following adverse cases:

(3.) Further, it is averred in the affidavit that on 05.02.2016, one Karikalan, son of Masilamani, has lodged a complaint against the detenue in Central Crime Branch, Greater Chennai Police, and the same has been registered in Crime No.29 of 2016, under Sections 406 and 506(i) read with Section 34 of the Indian Penal Code and ultimately, requested the detaining authority to invoke Act 14 of 1982 against the detenue.