R ALBERT Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Samuel Raja Pandian learned counsel appearing for the petitioner and V. R. Bala Subramaniam, learned Additional Public Prosecutor for the respondents.

(2.) THE detenu himself has filed the above Habeas Corpus Petition challenging the order of preventive detention passed against him by the second respondent herein under the Tamil Nadu Act 14 of 1982 on the ground that he is a ?Goonda?.

(3.) FROM the grounds of detention, it is apparent that the detenu was arrested in connection with the following cases, namely, (i)? K-4 Anna Nagar Police Station, Crime No. 678 of 2006. (ii)? M-4 Red Hills Police Station, Crime No. 324 of 2006. (iii)? G-7 Chetpet Police Station, Crime No. 557 of 2006. (iv)? G-7 Chetpet Police Station, Crime No. 558 of 2006. All the above said criminal cases have been registered against the detenu for an offence under Section 379 of the Indian Penal Code.