NAGARAJ Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner himself is detenu who has been branded as a 'goonda' and detained by means of a detention order passed by the first respondent in proceedings No. 421 of 2007 dated 01. 12. 2008.

(2.) THE facts of the Ground case go to the effect that on 8. 10. 2007 at about 8. 00 a. m. , while the complainant Mani was proceeding to his company by walk at Oragadam-Redhills Main Road near P. T. R. Kalyanamandapam, the detenu came in a motor cycle along with his confederate one Nanda @ Rajkumar, stopped it and alighted from it and by showing a paper to the complainant asked the address with the intention to commit crime and thereby he wrongfully restrained the complainant and suddenly inserted his hand into the shirt pocket of the complainant and when the complainant questioned, Nanda @ Nandakumar threatened him and took out a long Veecharuval from his back and snatched money from him. At the same time the petitioner also inserted his hand into the shirt pocket of the complainant and took away Rs. 342/ -. The said Nanda @ Nandakumar assaulted on the cheek of the complainant and snatched his wrist watch also. A case in Cr. No. 778 was registered against them for the offences under Section 341, 323, 336, 392, 307, 397 and 506 (2) I. P. C.

(3.) THE contention of the learned counsel for the petitioner is three pronged. We heard Mr. M. Babu Muthu Meeran, learned Additional Public prosecutor as to the contentions projected on behalf of the detenu.