M. SARANYA Vs. THE SECRETARY TO GOVERNMENT OF TAMIL NADU HOME, PROHIBITION & EXCISE DEPARTMENTAL FORT ST. GEORGE CHENNAI

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Learned Additional Public Prosecutor for the Respondents 1 to 3. No counter is filed.

(2.) It transpires that the Detention Order in C.M.P.No.17/Goonda/2017/M1, dated 18.12017 was passed by the Learned District Magistrate and District Collector, Namakkial District, against the Petitioner's husband Mani @ M.Manikandan, aged 29, Son of Mr.Murugesan, Arumuga Iyer Street, Kannankurichi, Salem District, a "Goonda" as contemplated under section 2(f) of the Tamil Nadu Act 14 of 198 As a matter of fact, the Detention Order of the 2nd respondent dated 18.12017 points out that the Petitioner's husband Mani @ M.Manikandan was found indulging in activities prejudicial to the maintenance of Public Peace and accordingly, he was ordered to be detained at Central Prison, Salem.

(3.) According to the Petitioner, she is the wife of detenu Mani @ M.Manikandan, Son of Murugesan, aged about 29 years, and has filed the present Writ of Habeas Corpus seeking to quash the order of the 2nd respondent in C.M.P.No.17/Goonda/2017/M1, dated 18.12.2017 and to set her husband at liberty from Detention (Currently detained in Central Prison, Salem).