V SUSEELA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Petitioner is the wife of the detenu viz., S.Vinayagamoorthy S/o.Shanmugam, who has been branded as "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under orders of second respondent passed in No.201/BCDFGISSSV/2018 dated 06.04.2018. Such order is under challenge herein.

(2.) The alleged ground case has been registered against the detenu in CCB Crime No.468 of 2017 on the file of Central Crime Branch, Greater Chennai, for offences u/s.465, 468, 471, 417, 120B IPC and 66 r/w 43(i) of Information Technology (Amendment) Act, 2008 on 21.12017.

(3.) We have heard learned counsel for petitioner and learned Additional Public Prosecutor for respondents. Perused the materials on record.