GANESAN @ BURMA GANESAN Vs. STATE 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 18.12.2015, passed in No.1266/BCDFGISSSV/2015, by the detaining authority, who has been arrayed as the second respondent herein, against the detenu, by name Ganesan @ Burma Ganesh, Son of Duraisamy and quash the same.

(2.) The Inspector of Police, M5 Ennore 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 case:

(3.) Further, it is averred in the affidavit that on 26.09.2015, one Saravanan, son of Kasi, has lodged a complaint against the detenu and others in M5, Ennore Police Station and the same has been registered in Crime No.1436 of 2015, under Sections 341, 294(b), 336, 427, 392, read with Section 397 and 506(ii) of the Indian Penal Code and ultimately, requested the detaining authority to invoke Act 14 of 1982 against the detenu.