GOMATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the sister of the detenu , namely, Periasamy, Son of Venkatachalam, male aged about 46 years. The detenu has been detained by the second respondent by his order in MP No.67/D.O/Salem City/2017 dated 23.08.2017 holding him to be a "Goonda", as contemplated under 2(f) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) The detenu is arrested on 03.07.2017 for the alleged possession of 25 kgs of Ganja, which is a commercial quantity and detention order was passed on 23.8.2017.