VIMALA Vs. STATE

JUDGEMENT

(1.) THE petitioner, wife of the detenu, Thiagu @ Thiagarajan, aggrieved by the order of detention dated 4. 6. 2007, passed by the second respondent, dubbing her husband as a Goonda under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982), has filed this petition seeking to issue Writ of Habeas Corpus calling for the records relating to the order of detention dated 4. 6. 2007 passed in Cr. M. P. No. 4/2007, to quash the same and to direct the respondents to produce the detenu, now confined at Central Prison, Tiruchirappalli, before this Court and set him at liberty.

(2.) ON the basis of the complaint lodged by one Kumar alias Rathinasabapathi, that on 15. 4. 2007 at about 10. 00 hours, the detenu along with another robbed his bag and when he raised hue and cry, the detenu and another threatened him and brandished their knives, creating panic situation in that area and fled from the scene along with the bag, a case was registered in Crime No. 687/2007 on the file of Karur Town Police Station, for the offence punishable under Section 392 IPC. During investigation, the detenu was arrested and sent to Court for judicial remand.

(3.) THE second respondent, taking note of the above case as a ground case and finding that there are fifteen adverse cases, viz. in Crime Nos. 585/2000, 640/2000, 678/2000, 696/2000, 729/2000, 730/2000, 731/2000, 733/2001 on the file of Thanjavur Taluk Police Station, 335/2003, 600/2003, 72/2004, 110/2007 on the file of Thanjavur East Police Station, 13/2004 on the file of Thanjavur University Police Station and 2/2007 and 31/2007 on the file of Vallam Police Station, for offences punishable under Sections 457, 379 and 380 I. P. C. , having satisfied that there is a compelling necessity to detain him in order to prevent him from indulging in such activities which are prejudicial to the maintenance of public order, ordered his detention dubbing him as a Goonda.