SURIYAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Stating that the detenue/Thiru.Piramanayagam, S/o.Chockalingam has a special child, who is suffering from "generalized epileptiform abnormality" and due to which, the child is facing sleeping disorder and also slow in responding, Criminal Miscellaneous Petition No.8925 of 2018 has been filed seeking to advance the hearing of the Habeas Corpus Petition.

(2.) According to the learned counsel appearing for the petitioner, the case of the co-accused has been favourably considered by this Court by the order, dated 21.06.2018 in HCP No.294 of 2018.

(3.) The second respondent, the Commissioner of Police, Greater Chennai, Vepery, Chennai, clamped an order of detention on 26.04.2018 as against the detenue, Piramanayagam, S/o.Chockalingam, aged about 45 years, as the said authority arrived at the subjective satisfaction that the said detenu is a 'Goonda' and he has to be detained under the provisions of the Tamil Nadu Act 14 of 1982 with a view to preventing him from acting prejudicial to the interest of public health and public order.