KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a petition, which seeks to assail the order of detention dated 25.04.2017 passed in No.214/BCDFGISSSV/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 . The detenu has been in custody since 14.03.2017.

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

(3.) A perusal of the detention order shows that the detaining authority has taken note of three adverse cases (Cr.Nos.156/2017, 86/2017, 407/2017) qua the detenu. In all the three cases, the detenu is said to have committed an offence under Section 379 of the Indian Penal Code. In so far as the case in respect of which the detenu has been detained is concerned, the offences said to have been committed by the detenu are under Sections 341 , 294(b) , 323 , 336 , 392 , 397 and 506(ii) of the Indian Penal Code, which case has been registered as Cr.No.418/2017.