SENTHILVALLI Vs. STATE REPRESENTED

JUDGEMENT

(1.) COMMON Ordersince all these matters are inextricably interconnected with each other, all these matters are heard in common and are being disposed of by this common order.

(2.) ALL these writ petitions are filed by the near relatives of the detenus, who are all detained as 'goondas' under Section 3 (1) of the Tamil Nadu Prevention of Dangerous activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982, challenging the individual detention orders passed against the detenus by the first respondent.

(3.) ALL the detenus are alleged to be the accused in Cr. No. 658 of 2008 of K. 10 Koyambedu Police station for the offences under Sections 302, 307, 120 (b) r/w. 109 IPC. Thereupon, based on a case registered in Cr. No. 333/2008, the detention orders are passed against the detenus, which are under challenge by the kith and kin of the detenus, in all these petitions.