VAITHEESHWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HCP No.2129 of 2025 has been instituted by the wife of one M.Ayyanar @ Selvam, S/o Murugan (detenu), in respect of whom a detention order under the provisions of the Tamil Nadu Preventive Detention Act, 1982 (Tamil Nadu Act 14 of 1982) has been passed on 4/8/2025.

(2.) HCP No.2179 of 2025 has been instituted by the mother of one S.Arunkumar, S/o Senthilkumar (detenu), in respect of whom a detention order under the provisions of the Tamil Nadu Preventive Detention Act, 1982 (Tamil Nadu Act 14 of 1982) has been passed on 2/8/2025. The ground case on the basis of which the impugned detention orders have been passed in the above cases, are in terms of Ss. 191(2), 191(3), 126(2), 296(b), 115(2), 118(1) and 351(3) of the Bharatiya Nyaya Sanhita, 2023 (in short 'BNSS').

(3.) HCP No.2340 of 2025 has been instituted by the father of one M.Praveen @ Killi Praven, S/o Mohan (detenu), in respect of whom a detention order under the provisions of the Tamil Nadu Preventive Detention Act, 1982 (Tamil Nadu Act 14 of 1982) has been passed on 4/8/2025. The ground case on the basis of which the impugned detention order has been passed is in terms of Ss. 191(2), 191(3), 126(2), 296(b), 115(2), 118(1), 109, 351(3) and 49 of the BNSS.