SURESH RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, aggrieved by the order of detention dated 21.7.2007 passed by the first respondent in c. No.56/g/is/2007 branding him as 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 issue of Writ of habeas Corpus to call for the records relating the order of detention, to quash the same and to direct the respondents to produce him before this Court and set him at liberty.

(2.) On the basis of the complaint lodged by one Senthil, working in a yarn trading company, alleging that on the morning of 12.7.2007, he went to Ramanathapuram taking with him two blank cheques belong to the company, on the premise that the detenu, who claimed himself as a big yarn broker, would arrange for purchase of yarn and on reaching the place, the detenu asked for the cheques and when the complainant enquired about the goods, the detenu threatened, at the point of knife, to kill him if he stands on his way and rushed in his scooter in a rash and negligent manner, on seeing which, the public, who were there, ran helter shelter creating traffic dislocation and in the melee, the detenu escaped from the spot, a case in Crime No.567 of 2007 was registered against the detenu on the file of B-7 ramanathapuram Police Station for offence punishable under sections 395 and 506 (ii) I. P. C. and during the course of investigation, the detenu was arrested and produced before the Court for judicial custody.

(3.) Taking into consideration the above said ground case as well as four adverse cases, viz. in Crime No.24/2002 on the file of Coimbatore City Crime Branch for the offence under Sec.420 r/w 109 IPC; Crime No.141/2004 on the file of Gobichettipalayam Police Station for the offence under sections 420 and 409 IPC; Crime No.01/04 on the file of erode District Crime Branch for the offence under Sections 420 and 409 IPC and in Crime Nos.82 and 117 of 2005 for offences under Sections, 406, 420 r/w 120 (b) IPC. , the first respondent, having satisfied that there is a compelling necessity to detain the detenu in order to prevent him from indulging in the activities which are prejudicial to the maintenance of public order, ordered his detention dubbing him as a 'goonda'.