A LAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, is the mother of the detenu by name Madhusudhanan @ Madhu, who is detained as a "Goonda" as contemplated under Section 2(f) 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 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 4.4.2008, challenges the same in this Petition.

(2.) HEARD the learned counsel for the petitioner as well as the learned Additional Public Prosecutor for the respondents.

(3.) IN support of the his submissions, the learned counsel has placed reliance upon the judgment of this Court in Raghavendram & INgarsal v. District Magistrate and District Collector, Tiruchirappalli District & others, [2007 (1) T.N.L.R.83 (Mad) (MB). IN the said decision, this Court has held that the cases registered against the detenu are only theft cases except one case for attempt to murder and they are all individual acts which do not involve any public order and there may be violation of law and order.