VENNILA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, wife of the detenu, Kumaresan, who was incarcerated by order dated 21. 6. 2007 of the second respondent 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) branding him as a Goonda, seeks a writ of Habeas Corpus to call for the records in connection with the order of detention passed in proceedings 257/bdfgissv/07, to set aside the same and to produce the detenu, now confined at Central Prison, Puzhal, Chennai before this Court and set him at liberty.

(2.) ON the basis of a complaint lodged by one Dinesh that on 6. 6. 2007, the detenu wrongfully restrained and threatened him at the knife point and forcibly took Rs. 500/- and a cell phone from his pocket and also threatened the public who came for his rescue that they would be killed and hurled the bottles taken from the nearby bunk shop in the road, which scattered all over the roadside and also made them to run on all sides seeking shelter resulting in traffic dislocation, the detenu was arrested and a case was registered in Crime No. 889/2007 on the file of K9, Thiru Vi Ka Nagar Police Station, for the offence punishable under Section 392, 397 and 506 (2) IPC.

(3.) THE second respondent, taking note of the above case as a ground case and six adverse cases, ordered his detention dubbing him as a goonda.