JANAKI RAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the friend of detenu herein, viz., Gopinath @ Gopi, son of Ravi, aged 24 years. The detenu has been detained by the second respondent by his order in No.680/BCDFGISSSV/2017, dated 02.11.2017, 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_1099_LAWS(MAD)2_2018_1.html</FRM> The ground case has been registered against the detenu in Crime No.1381 of 2017 on the file of Inspector of Police, K-1 Sembium Police Station for offences under section 341, 294(b), 336, 392, 397 and 506(ii) IPC. The detention order has been passed by Second respondent in No.680/BCDFGISSSV/2017 on 02.11.2017.

(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.