VAANESWARI Vs. SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE (XIV) DEPARTMENT; COMMISSIONER OF POLICE, SUPERINTENDENT, CENTRAL PRISON

JUDGEMENT

(1.) The petitioner is the wife of the detenu. The second respondent passed the detention order in No. 11/BDF GISSY/2007 dated 10.4.2007.

(2.) There were 4 adverse cases against the detenu, who has been branded as Goonda. The first case is in Crime No. 277/2000 registered under Section 382 IPC on the file of the F2 S.S. Colony Police Station, Madurai in which the occurrence is said to have taken place on 14.3.2000 at 22.00hrs. The second case is in Crime No. 437/2000 registered under Section 379 IPC on the file of the aforesaid police station alleging that the occurrence took place on 17.4.2000 at about 22.00 hours. Yet another case in Crime No. 223/2004 has also been registered against the detenu under Sections 387 and 506(ii) IPC on the file of B-11 Karimedu Police Station, Madurai. One more case is in Crime No. 913 of 2006 under Sections 341, 323 and 506(ii) IPC on the file of the B9 SS Colony Police Station, Madurai.

(3.) The ground case upon which the detention order came to be passed is one that on 14.3.2007 at about 07.00 hours one Sundar was coming to Arasaradi Othakadai Market to purchase vegetables. At that time, the detenu threatened and demanded a sum of Rs. 100/- from him and since he refused, by threatening him at knife point, the detenu robbed Rs. 100/- from the shirt of that C. Sundar and while Sundar raised alarm, the detenu threatened the general public and escaped from the scene of crime. A case was registered in Crime No. 448/2007 under Sections 392 r/w 397, 506(ii) IPC on the file of the C3 S.S. Colony Police Station, Madurai.