LINGESH Vs. STATE OF TAMILNADU AND OTHERS

JUDGEMENT

(1.) The petitioner is the brother of the detenu herein, viz., Murugan @ Vadamurugan, son of Subramaniyam, aged 32 years. The detenu has been detained by the second respondent by his order in BCDFGISSSV No.740/2017, dated 21.11.2017, 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_1161_LAWS(MAD)2_2018_1.html</FRM>

(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.