SHANTHI Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVT , HOME, PROHIBITION AND EXCISE DEPARTMENT, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) The second respondent, Commissioner of Police, Greater Chennai, clamped an order of detention on 17.01.2018 as against Dakshana @ Dakshanamoorthy, S/o. Varathan, Male, aged about 41 years, 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 wife of the detenue has come forward with the present Habeas Corpus Petition.

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