G YOGESH KUMAR S/O GOPAL RAO Vs. STATE OF TAMIL NADU REPRESENTED BY SECRETARY, PROHIBITION AND EXCISE DEPARTMENT

JUDGEMENT

(1.) Petitioner, who is the detenu, has been branded as "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under orders of second respondent passed in BCDFGISSSV No.751/2017 dated 01.12.2017. Such order is under challenge herein.

(2.) The detenu came to adverse notice in Crime No.413 of 2017 on the file of J-13 Taramani Police Station for offences u/s.294(b), 324, 341, 506(ii) IPC @ 294(b), 326, 341 and 506(ii) IPC. The ground case has been registered against the detenu in Crime No.2340 of 2017 on the file of J-13 Taramani Police Station, for offences u/s.341, 294(b), 324, 307 and 506(ii) r/w 384 IPC.

(3.) We have heard learned counsel for petitioner and learned Additional Public Prosecutor for respondents. Perused the materials on record.