ARUMUGATHAMMAL Vs. PRINCIPAL SECRETARY TO GOVERNMENT; DISTRICT COLLECTOR AND DISTRICT MAGISTRATE, TIRUNELVELI DISTRICT; INSPECTOR OF POLICE, KALLIDAIKURICHI POLICE STATION, TIRUNELVELI DISTRICT; SUPERINTENDENT, CENTRAL JAIL, PALAYANKOTTAI

JUDGEMENT

(1.) This Habeas Corpus Petition is filed by the mother of Thiru.Nagarajan, who was detained by the District Magistrate, Tirunelveli, pursuant to the detention order dated 08 December, 2015.

(2.) The son of the petitioner (hereinafter referred to as 'the detenu') was involved in six adverse cases registered by Gangaikondan Police Station, Veeravanallur Police Station and Ambasamudram Police Station, under various provisions of Indian Penal Code. The ground case relates to the incident that took place on 15 November, 2015. The detenu threatened the complainant with aruval and indulged in acts of terror. The police registered a case in Crime No.233 of 2015 on the file of Kallidaikurichi Police Station. The case was registered under Sections 294(b), 387 and 506(ii) of Indian Penal Code. The detenu was remanded by the learned Judicial Magistrate, Ambasamudram, on 17 November, 2015.

(3.) The Detaining Authority was of the view that the detenu is likely to be released on bail in Crime Nos.164, 267 and 233 of 2015 and as such, with a view to prevent the commission of similar offences, a situation has arisen to detain him. Accordingly, the District Magistrate passed the detention order invoking the provisions of Tamil Nadu Act 14 of 1982.