ARUNACHALAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE order dated 8. 3. 2007, passed by the second respondent, dubbing one Hari @ Mun Road Hari, son of Balakrishnan, as a Goonda and directing his detention under Section 3 (1) 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), is challenged in this writ petition by a friend of the detenu.

(2.) ACCORDING to the detaining authority, viz. , the second respondent, the ground case is said to have taken place on 2. 2. 2007 at 9. 30 p. m. On the basis of intimation, the Sub Inspector of Police, Annamalai Nagar Police Station, went to Raja Muthiah Hospital, Chidambaram and examined one Gowthaman, who has been admitted as inpatient, and recorded his statement. The complainant has stated that he had prior enmity with the detenu due to money transaction. On 2. 2. 2007, when he went to AA Mess for getting tiffin, where he found that the detenu along with his associates quarreling with the mess owner. He intervened and advised him not to indulge in such quarrel. Aggravated by this, the detenu and his associates came in a tractor on the same night and the detenu attacked the complainant with a knife by saying that he would kill him and his associates also attacked him. On witnessing the same, the public rushed to catch them. But, the detenu and his associates threatened the public at knife point. The public and the shopkeepers ran here and there fearing danger to their lives and properties. By their action, the detenu and his associates created panic. The detenu and his associates admitted the complainant in the hospital. Based on the complaint, a case was registered in Crime No. 42/2007 under Sections 293, 324 and 307 IPC on the file of Annamalainagar Police Station and the detenu and his associates were arrested on 5. 2. 2007 and remanded to judicial custody.

(3.) THE second respondent, taking note of the above case as a ground case and finding that there are three adverse cases pending against the detenu for the offences punishable under Sections 323, 332, 333 and 307 r/w 34 I. P. C in Crime No. 157/2002 on the file of Annamalai Nagar Police Station, Sections 294, 392 r/w 397, 506 (ii), 392 r/w 397 r/w 34 I. P. C. in Crime No. 23/3003 on the file of Killai Police Station and Sections 147, 148, 302 IPC and 302 r/w 120b r/w 149 IPC in Crime No. 1863/2004 on the file of Chidambaram Police Station, and having satisfied that there is a compelling necessity to detain him 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.