B KOUSALYA Vs. STATE

JUDGEMENT

(1.) THE petitioner is the wife of the detenu, namely, Kutty @ Kutty Bhaskar and she challenges the impugned order of detention, dated 15.11.2008, passed by the 2nd respondent, branding her husband as 'Goonda', as contemplated under Section 2(f) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982).

(2.) FOR clamping the detention order, the detaining authority has relied upon three adverse cases and one ground case. The adverse cases were registered in Crime No,2466 of 2007, 1034 of 2008 and 1049 of 2008 on the file of S-11, Tambaram Police Station. The ground case was registered in Crime No.1060 of 2008 of the same Police Station for the offences punishable under Sections 341, 427, 392, 397 and 506(ii) IPC.

(3.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents and perused the materials.