VELU Vs. SECRETARY TO THE GOVERNMENT AND OTHER

JUDGEMENT

(1.) The second respondent, Commissioner of Police, Greater Chennai, clamped an order of detention on 23.01.2018 as against Ganesh, S/o.Velu, as the said authority arrived at the subjective satisfaction that the said detenu is a 'Goonda' and he has to be detained under Section 3 (1) of Tamil Nadu Act 14 of 1982 with a view to preventing him from acting prejudicial to the interest of public health and public order.

(2.) Challenging the order of detention, the father of the detenu has come forward with the present Habeas Corpus Petition.

(3.) Heard Mr. S. Senthilvel, learned counsel appearing for the petitioner and Mr.R.Prathap Kumar, learned Addl. Public Prosecutor appearing for the respondents.