MANONMANI Vs. SECRETARY TO GOVERNMENT HOME

JUDGEMENT

(1.) The Petitioner, mother of the detenu Vicky alias Vignesh, son of Kannan, aged 23 years, challenges the impugned order of detention, dated 22.11.2017 in Cr. M.P.No.18/G/2017/E1 detaining her son as "Goonda", as contemplated under Section 2(f) of the Tamil Nadu Prevention of dangerous activities of Boot leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).

(2.) The detenu has come to adverse notice in the following cases:- <FRM>JUDGEMENT_1084_LAWS(MAD)2_2018_1.html</FRM> The ground case has been registered against the detenu in Crime No.390/2017 on the file of Sub Inspector of Police, Karumathampatti Police Station for offences under section 392 IPC altered to 120(b), 392 r/w 397, 34 IPC. The detention order has been passed by second respondent in Cr. M.P.No.18/G/2017/E1 on 22.11.2017.

(3.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.