SUNDARAM Vs. STATE OF TAMIL NADU REPRESENTED BY ITS SECRETARY, HOME, PROHIBITION AND EXCISE DEPARTMENT, SECRETARIAT AND ANOTHER

JUDGEMENT

(1.) The petitioner is the father of the detenu herein, viz., David @ Muniyasamy, son of Sundaram, aged 23 years. The detenu has been detained by the second respondent by his order in No.765/BCDFGISSSV/2017, dated 09.12.2017, holding him to be a "Goonda", as contemplated under Section 2(f) of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 (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_1195_LAWS(MAD)3_2018_1.html</FRM> The ground case has been registered against the detenu in Cr.No.1789 of 2017 on the file of K-11 CMBT Police Station for offences under section 341, 294(b), 323, 397, 336, 427 and 506(ii) IPC. The detention order has been passed by second respondent in No.765/BCDFGISSSV/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.