REGENT COMPUTRONICS PVT. LTD.

HARI PANDURANGAN, KANDASAMY Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

ANAND PRAKASH V. STATE OF U.P. [REFERRED TO]
BALASUBRAMANIAN @ SUBRAMANIAN @ SUBBUDU @ SUBBU V. COMMISSIONER OF POLICE,MADURAL CITY [REFERRED TO]
A.SHANTHI V. GOVERNMENT OF TAMIL NADU [REFERRED TO]
ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
HARISH PAHWA VS. STATE OF UTTAR PRADESH [REFERRED TO]
L M S UMMU SALEEMA VS. B B GUJARAL [REFERRED TO]
MADAN LAL ANAND SHASHI ANAND VS. UNION OF INDIA [REFERRED TO]
POWANAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF UTTAR PRADESH VS. SANJAI PRATAP GUPTA alias PAPPU [REFERRED TO]
SENTHAMILSELVI VS. STATE OF TAMIL NADU [REFERRED TO]
IBRAHIM NAZEER VS. STATE OF TAMIL NADU [REFERRED TO]
VINOD K.CHAWLA V. UNION OF INDIA [REFERRED TO]
SHEETAL MANOJ GORE VS. STATE OF MAHARASHTRA [REFERRED TO]
A GEETHA VS. STATE OF TAMIL NADU [REFERRED TO]
VIJAYAKUMAR ALIAS KALLAKURICHI VIJAYAKUMAR VS. STATE OF TAMIL NADU [REFERRED TO]
SOKKALINGAM V. STATE OF TAMIL NADU BY ITS SECRETARY,PROHIBITION AND EXCISE DEPARTMENT [REFERRED TO]

JUDGEMENT

(1.) Challenging the detention order in C3.D.O. No. 42 of 2009 dated 28.5.2009 whereby detenu Maha @ Mahalingam has been branded; as 'Goonda', under the provisions of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Slum-grabbers and Video Pirates Act, 1982 (in short "Tamil Nadu Act 14 of 1982"), father of the detenu has filed this Habeas Corpus Petition.

(2.) Detenu has involved two adverse murder cases. First adverse case is Crime No. 454 of 2003 of Bagayam Police Station' under Section 302 IPC. In the first adverse case, detenu and his three associates viz., Bharath, Mutharasu and Ramesh Babu have allegedly committed murder of one Jilani @ Mamoo of Vellore and cut him into pieces and kept those pieces in three different bags and threw away in the railway track in Bagayam Police limit.

(3.) The second adverse case is Crime No. 26 of 2009 of Sathuvachari Police Station under Section 341, 324, 302 IPC. In the second adverse case detenu and his associate Bharat are alleged, to have committed murder of Sankar, brother of one Sooriya with whom detenu had grudge. Detenu is alleged to have indiscriminately inflicted cut injuries over the neck and throat of Shankar with knife.

Click here to view full judgment.

HARI PANDURANGAN Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address