M. KRISHMA BOTHRA Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This is a petition filed against the detention order dated 26.08.2017.

(2.) As against the detenue, three (3) adverse cases are noted. These being : Crime No.213 of 2017; 233 of 2017; and 244 of 2017. It is pertinent to note that the detenue in the adverse cases is booked under Sections 420, 465, 467, 468, 471 and 506(i) read with 34 of the IPC. In addition, the detenue is also charged under Section3 and 4 of the Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003 (in short "2003 Act").

(3.) Learned counsel for the petitioner assails the order of detention on the following grounds :