ABUTHAHIR ALIAS ABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner calls in question legality of the order of detention 24. 4. 2007 passed by the second respondent ordering his detention under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum-Grabbers and Video Pirates Act, 1982 (in short 'the Act') branding him as a "goonda".

(2.) ON the basis of a complaint lodged by one A. Moorthy that on 24. 3. 2007 at about 13. 45 hours, the detenu waylaid him brandishing a knife and snatched his money purse containing Rs. 500/- and also threatened the public brandishing knife that they would be killed if they approach them and made them to run on all sides seeking shelter, which resulted in traffic dislocation, the detenu was arrested and a case was registered in Crime No. 322/2007 on the file of B6, Peelamedu Police Station, for the offence punishable under Section 392 r/w 397, IPC.

(3.) THE second respondent, taking note of the above case as a ground case and finding that there are three adverse cases in crime Nos. 926/2004, 927/2004 and 988/2006 on the file of B3, Kattoor Police Station and B2 R. S. Puram Police Station for the offence punishable under Section 379, IPC, ordered his detention dubbing as a goonda.