M.KIRUBAPURI Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) The petition seeks to challenge the Detention Order dated 30.08.2017. The allegation against the detenue is that he repeatedly indulged in cheating and forgery with respect to register pertaining land documents, Passport, Ration Card, Election Commission Identity Card, etc.

(2.) It is the case of the Detaining Authority that, based on such like forged documents the detenue has possibly taken possession of immovable properties and then gone on to offer them for sale. A perusal of the impugned order would show that two adverse cases are noted as against the detenue. These being Cr.No.290 of 2009 and Cr.No.291 of 2009. In both cases the detenue has been accused of having committed offences u/s 419, 420, 465, 467, 468 r/w 471 and 120(B) I.P.C .

(3.) Insofar as the subject case is concerned, the same pertains, as indicated above, to cheating and forgery etc. This case has been registered as Cr.No.357 of 2009. Insofar as the Cr.No.357 of 2009 is concerned, the detenue is accused of having committed offences under Section 420 , 465 , 467 , 468 , 471 r/w 34 I.P.C . The detaining authority notes that in Cr.No.357 of 2009, the detenue had moved a bail application (Crl.M.P.No.140 of 2017) which was dismissed on 28.08.2017.