KALIYAN @ KUMAR @ SENTHILKUMAR 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 7.10.2015, passed in CMP.No. 41/GOONDA/C2/2015, by the detaining authority, who has been arrayed as the second respondent herein, against the detenu, by name Kaliyan @ Kumar @ Senthilkumar, son of Murugesan and quash the same.

(2.) The Inspector of Police, Mettur 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 cases:

(3.) Further, it is averred in the affidavit that on 18.5.2015, one Govindammal, wife of Palanisamy, as defacto complainant, has given a complaint against the detenu in Mettur Police Station and the same has been registered in Crime No.335 of 2015 under sections 147, 148 and 302 of the Indian Penal Code and ultimately requested the detaining authority to invoke Act 14 of 1982 against the detenu.