SURIYAMOORTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The detenues is both these cases since involved in the same adverse cases and in the ground incident the date of representations and the procedure complied with and the grounds urged assailing the orders of detention being the same they are heard together and this common order is passed.

(2.) The petitioner in HCP. No. 1207 of 1997 is the brother of the detenu and HCP. NO. 1208 of 1997 is by the father of the detenu. Both the detenues came to the adverse notice of the respondents, in as many as three cases registered in Crime No.412/95 for offences under Sections 147, 148, 326, 324, 307 and 302 IPC. Crime No. 643/97 for an offence under Section 380 IPC and Crime No. 681/97 for an offence under Section 395 IPC. The ground case relates to an incident which took place on 4-10-1997 at 8.30 hrs. When the detenues robbed one Selvam of Rs. 100/ - and also knifed him. The incident disrupted the traffic caused alarm to the general public and a case was registered against the detenues for offences under Sections 394 read with 397, 427 and 506(u) IPC, which is under investigation.

(3.) Having regard to the antecedents and keeping in view the manner how the ground case happened respondent No.2 passed the impugned orders of detention dated 31-10-1997 under the Tamil Nadu Act 14 of 1982, describing the detenues as GoondasT now detained at the Central Prison. Chennai, with a view to preventing them from indulging in activities prejudicial to the maintenance of public order.