KAVITHA Vs. STATE OF TAMIL NADU REP. BY

JUDGEMENT

(1.) The petitioner is the wife of detenu herein, viz., Dhinesh @ Dheepan Sakkaravarthi, son of Venkatesan, aged 23 years. The detenu has been detained by the second respondent by his order in No.C2/32388/2017, dated 18.11.2017, holding him to be a "Goonda", as contemplated under 2(f) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) The detenu has come to adverse notice in the following cases:- <FRM>JUDGEMENT_1098_LAWS(MAD)2_2018_1.html</FRM> The ground case has been registered against the detenu in Crime No.1162 of 2017 on the file of Valavanur Police Station for offences under section 294(b), 323, 341, 506(ii) and 307 IPC. The detention order has been passed by Second respondent in No.C2/32388/2017 on 18.11.2017.

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