DHARANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE second respondent herein clamped an order of detention as against the detenu " Siva alias Sivakumar , husband of the petitioner, as the said authority arrived at the subjective satisfaction that the said detenu is a Goonda and he has to be detained under Section 3 (1) of the Tamil Nadu Prevention of Dangerous activities of Bootleggers, Drug Offenders, Forest Officers, Goondas , immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982 ).

(2.) CHALLENGING the abovesaid detention, the wife of the detenu has come forward with the present Habeas Corpus Petition seeking a writ of habeas corpus to call for the records leading to the detention of the detenu under Act 14 of 1982 vide detention order dated 22. 11. 2006 on the file of the second respondent herein made in proceedings No. 294 of 1006, to quash the same as illegal and to consequently direct the respondents herein to produce the detenu before this Court and to set him at liberty from the central Prison, Puzhal , Chennai.

(3.) HEARD Mr. C. Jayaprakash , learned counsel for the petitioner and Mr. P. Kumaresan , learned Additional Public Prosecutor for the respondents. We have perused the materials available on record.