GOVINDARAJ Vs. STATE

JUDGEMENT

(1.) This is a petition, which seeks to assail the order of detention dated 23.04.2017 passed in C.M.P.No.24/Goonda/C2/2017 by the second respondent in exercise of his powers conferred under Section 3(1) of the Tamil Nadu Prevention of dangerous activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 (in short ' Tamil Nadu Act 14 of 1982). The said detention order has been passed under Section 2 (f) of the Tamil Nadu Act 14 of 1982, branding the detenue as a

(2.) The petitioner is the detenu, who has assailed the order of detention on the ground that it has been passed without application of mind and contrary to law.

(3.) In the impugned order, two adverse cases have been noted by the detaining authority. In the first adverse case, the detenu has been accused of having committed offences under Sections 376 and 302 of the Indian Penal Code, while the second adverse case lodged against the detenu pertains to the offence having been committed under Section 379 of Indian Penal Code. Insofar as the case which led to his detention is concerned, the same is numbered as Cr.No.53/2017. The detenu, in this case, is accused of having committed offences under Sections 392 and 397 of Indian Penal Code.