SUBA DEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard Mr.C.C.Chellappan, learned counsel for the petitioners in HCP Nos. 1657 and 2001 of 2025, Mr.M.Soundar Vijay Arul Ram, learned counsel for the petitioner in HCP No.1776 of 2025, Mr.B.M.Santharam, learned counsel for the petitioners in HCP Nos.1669, 2314 and 2305 of 2025, Ms.Vindhya, learned counsel for the petitioner in HCP Nos. 1718 and 1699 of 2025, Mr.R.Anbazhagan, learned counsel for the petitioner in HCP No.1763 of 2025, Mr.R.Thamarai Selvan, learned counsel for the petitioner in HCP No.2629 of 2025 and Mr.Muniyapparaj, learned Additional Public Prosecutor assisted by Mr.Sylvester John, learned counsel for the respondents.

(2.) This is a batch of 10 HCPs, where the detenus are all co-accused in Cr.No.490 of 2025. All the detenus have been branded as Goonda in terms of Sec. 2(f) of the Tamil Nadu Preventive Detention Act, 1982 (Tamil Nadu Act 14 of 1982) (in short 'Act'). The details of detention, such as name of the detenu, corresponding HCP, date of detention and name of the prison in which the detenus are confined are as follows:

(3.) The sequence in terms of which charge sheet has been laid are also identical across the detenus, being under Ss. 61(2), 126(2), 137(2) and 310(2) of the Bharatiya Nyaya Sanhita Scheme, 2023 (BNSS).