ISMAIL Vs. SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE DEPARTMENT, SECRETARIAT, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) The present Habeas Corpus Petition has been filed, challenging the order of detention dated 12.01.2018 passed by the 2nd respondent.

(2.) We have carefully gone through the grounds for the detention of the detenu. Two adverse cases were noticed against the detenu and the details are as follows :-

(3.) The ground case was that on 11.12.2017 at about 21.30 hours, while the Sub-Inspector of Police, Crime, E-2 Peelamedu Police Station, Coimbatore City was on station duty, Thiru. D.Sangeeth Kumar, S/o.Dheenan, Door No.8, Krishna Nagar, 2nd Street, Pudupalayam Road, Rakkipalayam, Coimbatore appeared at the station and preferred a written complaint stating that he is working as a Field Officer in " Euronet Services India (P) Ltd.," having its regional office at Chennai; that their company is looking after the maintenance work of "ATM" of banks on contract basis; that their company has entrusted the work of filing cash in "ATMs" with the "CMS" and "Securitans India (P) Ltd" (SIPC); that their company is maintaining the "AXIS" Bank functioning at "AM Complex", Door No.34-L, Thanneer Pandal Road, Peelamedu, Coimbatore; that on 08.12.2017 at about 19.00 hours, the said 'SIPL' company has filled cash of Rs.30 lakhs in the above said 'ATM'; that on 11.12.2017 at about 12.30 hours their Mumbai Office had contacted the 'SIPL' company officials and informed them that the above said 'ATM' is 'not functioning'; that on hearing the news, when Thiru.Pradeep, Operation Manager, SIPL went to the said ATM Centre, he saw the shutter of the ATM Centre was locked and he informed the same to the complainant ; that the complainant and an another field officer immediately rushed there and broke open the lock of the shutter and went inside the 'ATM Centre' where they saw black colour paint was sprayed in the closed circuit camera and the 'ATM' was broke open with the help of gas cutter; that four cash filing trays were missing from the ATM; that when they checked the accounts, they came to know cash of Rs.26,70, 200/- was missing. Accordingly, the investigation commenced by the authorities and now, it is brought to the notice of this Court that the detenu along with some other persons, who had committed similar type of offences in many other places across the country.