MADHAIYAN Vs. STATE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed under Article 226 of the Constitution of India, praying to call for the records relating to the detention order passed in C.M.P.No.55/GOONDA/SALEM CITY/2017, dated 17.07.2017 by the detaining authority, against the detenue by name, Valarmathi, aged 23 years, D/o.Madhaiyan, 2/327, Veemanur, Chinnanur, Sukkampatty Via, Veeranam, Salem, and quash the same.

(2.) The Inspector of Police, Kannankurichi Police Station, as Sponsoring Authority, has submitted an affidavit to the Detaining Authority, wherein, it is averred that the detenue has involved in the following adverse cases:-

(3.) Pallapatty Police Station, Crime No.87 of 2017, registered under Sections 147, 188 and 341 of Indian Penal Code;