JOB SARAVANAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE second respondent herein clamped an order of detention as against the petitioner/detenu, as the said authority arrived at the subjective satisfaction that the said detenu is a Goonda and he has to be detained under Section 3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Officers, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982 ).

(2.) ACCORDING to the prosecution the detenu has swindled a mind blowing and whooping sum of Rs. 17 Crores from innocent builders, under religious cover, in the guise of constructing dwelling houses for the poor people. Prosecution case is as follows :-

(3.) CHALLENGING the said detention, the detenu himself has preferred this Habeas Corpus Petition seeking a writ of habeas corpus to direct the respondents to produce him before this Court, now confined in Central Prison, Puzhal, Chennai and to call for the records of the respondents relating to the order of detention vide proceedings No. 18/2007, dated 24. 1. 2007, to set aside the same and to set the detenu at liberty.