P MALLIKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed by the mother of the detenu for the production and release of her son Veerapandi @ Pathripandi, who has been detained under Section 3(2) of the Tamil Nadu Act 14 of 1982 branding him as a 'Goonda' by order dated 28.02.2008.

(2.) THERE were as many as five adverse cases against him, apart from the ground case. The first adverse case was in Crime No.1242 of 2004 registered in B3-Teppakulam Police Station for offences under Section 394, 402 and 395 r/w 397 IPC. The said crime was registered for the alleged involvement of having waylaid one Arumugam on 22.09.2004 at 21.15 hours and snatched his 3 sovereign gold chain as well as a Motorola cell phone.

(3.) THE fourth adverse case was in Crime No.709 of 2006 registered in B3-Teppakulam Police Station for offences under Sections 387 and 506(ii) IPC alleged to have been committed on 10.06.2006 in which the detenu waylaid one Anandaraj of Anupanadi with a knife, and demanded money for his expenses.