MUTHUKUMAR @ OTTA MUTHU Vs. STATE & ORS.

JUDGEMENT

(1.) The petitioner herein, is the detenu viz., Muthukumar @ Otta Muthu, S/o.Nagaraj, male, aged about 25 years, confined at Central Prison, Puzhal, Chennai, has come forward with this petition challenging the detention order passed by the second respondent dtd. 5/3/2025, slapped on him, branding him as "Goonda" under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 [Tamil Nadu Act 14 of 1982].

(2.) Heard the learned counsel for the petitioner, as well as the learned Additional Public Prosecutor appearing for the respondents.

(3.) There are two adverse cases and one ground case. The ground case in Crime No.760 of 2024 is for alleged offences under Ss. 191(2), 191(3), 126(2), 296(b), 115(2), 118(1), 109, 351(3) of Bharatiya Nyaya Sanhita, 2023.