ANTHONYAMMAL Vs. STATE

JUDGEMENT

(1.) Challenging an order of detention passed by the first respondent against the son of the petitioner by name Anthonyraj, dated 1.12.2006, on the strength of one ground case and four adverse cases, the petitioner has brought forth this petition.

(2.) On the recommendation made by the sponsoring authority, the detaining authority has passed the order of detention terming the petitioner's son as Goonda under Act 14/82. The order under challenge is perused. The Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor.

(3.) As could be seen from the available materials, the order came to be passed by the detaining authority on the strength of a ground case registered by Ambasamudram Police Station in Crime No. 207/2006 under Sections 294(b), 307 and 506(ii) of I.P.C. for an occurrence that took place on 16.11.2006, and four adverse cases, first one registered by Ambasamudram Police Station in Crime No. 197/98 under Section 379 of I.P.C. for an occurrence that took place on 10.5.1998; second one registered by Veeravanallur Police Station in Crime No. 109/2002 under Sections 147, 148, 341, 363, 506(ii) and 307 of I.P.C. and Sections 5 and 3 of Explosive Substances Act for an occurrence that took place on 2.7.2002; third one registered by Ambasamudram Police Station in Crime No. 104/2006 under Sections 294(b), 324 and 506(ii) of I.P.C. and Section 3(1)(X) of SC/ST Act for an occurrence that took place on 19.6.2006; and fourth one registered by the same Police Station in Crime No. 206/2006 under Sections 294(b) and 506(ii) of I.P.C. and Section 3(1)(X) of SC/ST Act for an occurrence that took place on 16.11.2006. On the strength of these cases and on perusal of the materials available, the detaining authority arrived at the subjective satisfaction to pass an order of detention.