V VIJAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who has been clamped with an order of detention dated 1. 3. 2007 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) branding him as a Goonda and confined at Central Prison, Cuddalore, seeks a writ of Habeas Corpus to call for the records in connection with the said order of detention in Ref. No. C2/9106/2007, to set aside the same and to direct the respondents to produce him before this Court and set him at liberty.

(2.) ON the basis of a complaint lodged by one Ramesh that on 12. 2. 2007 at about 7. 00 pm, the detenu along with three associates, threatened him at the knife point and forcibly took Rs. 1200/- from his pant pocket and one of his associate took Nokia mobile phone from his shirt pocket, and also threatened the public, who came to the scene of occurrence, that they would kill them, the detenu was arrested and a case was registered in Crime No. 57/2007 on the file of Inspector of Police, Kachirpalayam Police Station, for the offence punishable under Sections 392 read with 397, IPC.

(3.) THE second respondent, taking note of the above case as a ground case and finding that there is one adverse case in crime No. 78/2007 on the file of Chinnasalem Police Station for the offence under Section 392, IPC with regard to an occurrence taken place on 11. 2. 2007, ordered his detention dubbing as a Goonda.