SUSAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a petition which seeks to challenge the detention order dated 02.06.2017.

(2.) A perusal of the impugned order would show that qua the detenu, seven (7) adverse cases have been noted; These being: Crime Nos.1203 of 2015, 504 of 2017, 749 of 2017, 512 of 2017, 565 of 2017, 1053 of 2017 and 1043 of 2017.

(3.) Of the seven (7) adverse cases, one case, i.e., Crime No.512 of 2017, is registered against the detenu under Section 457 and 380 of the IPC, while in the remaining six (6) cases, the detenu has been booked under Section 379 of the IPC.