GOWRI Vs. STATE OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) The petitioner, who is the mother of the detenu, namely, Velu @ Sakthi, son of Devaraj, age 23 years, challenges the impugned order of detention, dated 04.07.2017 in No.BCDFGISSSV No.394/2017 detaining her son as "Goonda", as contemplated under Section 2(f) of the Tamil Nadu Prevention of dangerous activities of Boot leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slumgrabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).

(2.) The detenu has come to adverse notice in the following case:- <FRM>JUDGEMENT_1223_LAWS(MAD)3_2018_1.html</FRM> The ground case has been registered against the detenu in Crime No.1284 of 2017 on the file of Inspector of Police, S-10 Pallikkaranai Police Station for offences under section 341, 294(b), 397, 336, 427 and 506(ii) IPC. The detention order has been passed by Second respondent in No.BCDFGISSSV No.394/2017 on 04.07.2017.

(3.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.