KALA W/O THANGAMANI Vs. COMMISSIONER OF POLICE; SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT, TAMIL NADU GOVERNMENT AND; INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenge is made to an order of detention passed by the first respondent dated 21.04.2008 made in C.P.O/T.C/I.S/D.O.No.23/2008, under Act 14 of 1982 terming the petitioner's son as 'Goonda'.

(2.) The Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor and looked into all the materials in particular the order under challenge.

(3.) Pursuant to the recommendations made by the sponsoring authority that the detenu was involved in two adverse cases viz. Crime No. 1353 of 2006 by the Tiruchirappalli Cantonment Police Station under Section 380 I.P.C. and Crime No. 277 of 2007 by the Triruchirappalli Tiruverumbur Police Station under Section 379 I.P.C. and also on the strength of one ground case in Crime No. 76 of 2008 by the Edamalaipattipudur Police Station under Sections 397 and 506(ii) I.P.C., the detaining authority after looking into the materials available on record, recorded its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of the public order and hence he has got to be detained under the Tamil Nadu Act 14 of 1982 terming him as "Goonda" as defined under the said Act 14 of 1982 and accordingly done which is attacked by the petitioner herein.