MOHAMED KAREEM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is the father of the detenu herein, viz., Mohamed Rasool, son of Mohamed Kareem, aged 22 years. The detenu has been detained by the second respondent by his order in No.655/BCDFGISSSV/2017, dated 25.10.2017, 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_1163_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.