KAMALA Vs. STATE BY

JUDGEMENT

(1.) THE Habeas Corpus Petition has been filed, challenging the order of detention, dated 08.08.2008 passed by the second respondent herein, detaining the husband of the petitioner a "Goonda" as per Section 2 (f) of the Tamil Nadu Act 14 of 1982.

(2.) THE petitioner is the wife of the detenu, Suresh @ Karukka Suresh, who was arrested and detained under Tamil Nadu Act 14 of 1982. As per the impugned order, five adverse cases have been registered against the detenu, apart from the ground case, registered on 30.07.2008.

(3.) MR.T.K.Sampath, learned counsel appearing for the petitioner submitted that the case has been foisted against the detenu for the purpose of detaining him under Act 14 of 1982 and the learned counsel attacked the impugned order on various grounds.