CHANDIRALEKA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner is the mother of the detenu, by name, Nagaraj, son of Kumaravel, aged about 21 years. The detenu has been detained by the second respondent by his order in detention order No.C.No. 35/Detention/C.P.O/T.C/2025 dtd. 27/3/2025 holding him to be a "Goonda", as contemplated under Sec. 2(f) of the Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) The petitioner is the mother of the detenue and had already moved a Habeas Corpus Petition before this Court in H.C.P.(MD).No.584 of 2025 and the same was dismissed by this Court by an order dtd. 5/12/2025. This is the second Habeas Corpus Petition filed before this Court.