PRASATH Vs. STATE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed under Article 226 of the Constitution of India praying to call for records relating to detention order passed in P.D.No.71/2015 dated 30.11.2015 by the detaining authority, who has been arrayed as second respondent herein against the petitioner/ detenu by name Prasath, Son of Ramakrishnan and quash the same.

(2.) The Inspector of Police, Thiruvidaimaruthur Police Station as sponsoring authority has submitted an affidavit to the detaining authority, wherein it is stated that the petitioner/detenu has involved in the following adverse cases:

(3.) Further it is averred in the affidavit that on 02.09.2015 the petitioner/detenu has committed certain offences and ultimately a case has been registered in Crime No.338 of 2015 on the file of Thiruvidaimaruthur Police Station under Sections 294(b), 386 and 506(ii) of the Indian Penal Code read with Section 3(1) of Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 and ultimately requested the detaining authority to invoke Act 14 of 1982 against the petitioner/detenu.