A MANIKANDAN ALIAS TOYYAMANI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) (The Habeas Corpus Petition has been preferred by the petitioner / detenu, challenging the order of detention, dated 28.02.2008 passed by the second respondent under Tamil Nadu Act 14 of 1982.

(2.) AS per the detention order, it is seen that there are five adverse cases registered against the detenu. The first case in Cr.No.384 of 2005 on the file of the Erode Town Police Station was registered, punishable under Sections 324, 506 (ii) IPC for the occurrence that had taken place on 14.03.2005. The second case was registered in Cr.No.31 of 2006 on the file of the Erode North Police Station, punishable under Sections 147, 148, 449, 302 IPC for the occurrence that had taken place on 12.01.2006. The third case was registered in Cr.No.320 of 2006 on the file of the Karungalpalayam Police Station, punishable under Section 294 (b) IPC for the occurrence that had taken place on 18.06.2006. The fourth case was registered in Cr.No.128 of 2007 on the file of the Karungalpalayam Police Station, punishable under Sections 147, 341, 294 (b) and 323 IPC, for the occurrence that had taken place on 12.03.2007. The fifth adverse case was registered in Cr.No.821 of 2007 on the file of the Karungalpalayam Police Station, punishable under Sections 324, 323 and 506 (ii) IPC for the occurrence that had taken place on 12.12.2007.

(3.) ON a perusal of the detention order and the materials supplied to the detenu, as rightly contended by the learned Additional Public Prosecutor, it is seen that the detention order and copies of all relied on documents were furnished to the detenu within five days and there is no delay in considering the representation made by the detenu. It is seen that the detention order was duly intimated to his family members and the documents show that Ms. Kavitha, sister of the detenu had sent telegram to various authorities, even prior to the detention order.