POORNACHANDRIKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for both parties.

(2.) THE mother of the detenu has filed the above Habeas Corpus Petition. The detenu has been detained under Act 14 of 1982 on the allegation that he is a 'Goonda'.

(3.) THE order of detention is passed on two adverse cases, viz., R -4 Pondy Bazar Police Station Crime No.942 of 2005 registered under Sections 341, 294 (b), 326 r/w 34, IPC. and St. Thomas Mount Police Station Crime No.786 of 2006 registered under Sections 147, 148, 341, 307 and 302, IPC, r/w 34, IPC. The ground case is numbered as St. Thomas Mount Police Station Crime No.805 of 2006 registered under Sections 341, 392, 336 and 506 (ii), IPC.