P. PALANIYAMMA Vs. THE STATE OF TAMIL NADU REP. BY ITS SECRETARY TO GOVERNMENT HOME, PROHIBITION AND EXCISE AND OTHERS

JUDGEMENT

(1.) THIS petition challenges an order of the second respondent made in Cr.M.P.No. 15/2008 dated 15.5.2008 whereby the son of the petitioner by name Senthil @ Senthilkumar was ordered to be detained under Act 14/82 branding him as a Goonda.

(2.) ADMITTEDLY , there were three adverse cases namely (1) Karur District Vangal PS Cr.No. 15/2007 under Section 294(b), IPC; (2) Karur Vellianai PS Cr.No. 18/2007 under Sections 120(b), 302 read with 34 and 109 of IPC and (3) Karur District Vengamedu PS Cr.No. 309/2008 under Section 394 of IPC, and also a ground case registered by Vengamedu Police Station in Crime No. 308/2008 under Section 394 of IPC. On scrutiny of the materials available, the detaining authority recorded its satisfaction that the activities of the detenu were prejudicial to the maintenance of public order and hence, passed the order under challenge terming him as a Goonda.

(3.) TWO contentions are raised by the learned counsel for the petitioner.