R SOUNDARAJAN Vs. SECRETARY TO GOVERNMENT GOVERNMENT OF

JUDGEMENT

(1.) CHALLENGE is made to the order of detention, dated 1.4.2006, made by the 2nd respondent, terming the detenu by name Ramesh, the son of the petitioner, as a "Goonda".

(2.) PURSUANT to the recommendations made by the sponsoring authority, the 3rd respondent, that the detenu is involved in four adverse cases, namely (i) Vadapalani Police Station Crime No. 1020 of 2007 under Section 379 IPC; (ii) Virukampakkam Police Station Crime No. 979 of 2007 under Section 379 IPC; (iii) K.K. Nagar Police Station Crime No. 854 of 2007 under Section 379 IPC; and (iv) Koyambedu Police Station Crime No. 601 of 2007 under Section 379 IPC and one ground case in Crime No. 152 of 2008 under Sections 392, 341 and 506(ii) IPC on the file of Battalagundu Police Station, the detaining authority, the 2nd respondent, after looking into the materials available, formed an opinion that the activities of the detenu were prejudicial to the maintenance of public order and hence he has got to be detained under the provisions of Tamil Nadu Act 14 of 1982 terming him as a "Goonda". Accordingly, the detention order, which is under challenge in this petition, came to be passed by the 2nd respondent.

(3.) THE Court paid its anxious consideration on the above submissions made by the counsel on either side.