IRUDHAYAMARY Vs. STATE OF TAMIL NADU REP BY SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT,; COMMISSIONER OF POLICE AND INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenging an order of detention passed by the second respondent, the mother of the detenu Suresh has brought forth this habeas corpus petition invoking the writ jurisdiction of this Court.

(2.) The affidavit in support of the petition is perused, and the order under challenge is also perused. The Court heard the learned Counsel for the petitioner.

(3.) As could be seen from the materials available, a recommendation was placed by the sponsoring authority stating that there was one ground case registered by Cantonment Police Station in Crime No. 894/2006 under Sections 387 and 506(ii) of I.P.C., and there were three adverse cases, first one registered by the same Police Station in Crime No. 599/2006 under Section 399 of I.P.C., second one by Fort Police Station in Crime No. 743/2006 under Sections 399 read with 397, 353 and 307 of I.P.C. and Section 25(1)(A) of Arms Act and the third one by Thiruverumbur Police Station in Crime No. 413/2006 under Sections 120(b), 353 and 506(ii) of I.P.C. read with Sections 4 and 5 of Explosive Substance Act, 1908. The detaining authority after perusal of the materials, arrived at a subjective satisfaction to pass an order of detention, that was passed on 5.8.2006, which is the subject matter of challenge before this Court.