THANGAVEL Vs. STATE OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) The present habeas corpus petition has been preferred by the petitioner challenging the detention order dated 14.02.2018 passed by the 2nd respondent in and by which the 2nd respondent detained the Kavi @ Kaviyarasan, S/o Thangavelu, as a 'Goonda' under Section 3 (1) of Tamil Nadu Act 14 of 1982 with a view to preventing him from acting prejudicial to the interest of public health and public order.

(2.) Challenging the order of detention, the petitioner has come forward with the present habeas corpus petition.

(3.) Heard Mr.Mohan Raj, learned counsel appearing for the petitioner and Mr.R.Prathap Kumar, learned Addl. Public Prosecutor appearing for the respondents.