P PALANISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed by the father of the detenu, who has been detained under Act 14/1982, by virtue of the order passed by the second respondent, namely, the Commissioner of Police, Salem district, dated 3. 8. 2006, which has been subsequently confirmed by the first respondent, namely, the State of Tamil Nadu.

(2.) THE detention is based on five adverse cases and one ground case. Adverse cases had been registered under Sections 147, 148, 368, 341 and 324 IPC in Cr. No. 980 of 2001, under Section 379 IPC in Cr. No. 246 of 2005, under Section 302 IPC in Cr. No. 538 of 2005, under Section 379 IPC in Cr. No. 1298 of 2006, under Section 379 IPC in Cr. No. 1305 of 2006 and the ground case is registered under Section 392 r/w. 397 IPC in Cr. No. 1306 of 2006.

(3.) THE petitioner has challenged the order of detention mainly on the following grounds :