THIRU I JONES Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The first respondent, the Commissioner of Police, Egmore, Chennai, clamped an order of detention on 02.02.2018 as against the detenue, Suresh Paul, aged 35 years, S/o.Jones, as the said authority arrived at the subjective satisfaction that the said detenue is a 'Goonda' and he has to be detained under the provisions of the 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 detenue has come forward with the present habeas corpus petition.

(3.) Heard Mr.D.Selvam, learned counsel appearing for the petitioner and Mr.R.Prathap Kumar, learned Additional Public Prosecutor appearing for the respondents.