ARULRAJA Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Challenge is made to the order of detention passed by the second respondent vide proceedings in MHS Confdl. No.33/2019 dated 12.04.2019, whereby, the detenu was ordered to be detained under the provisions of the Tamil Nadu Act 14 of 1982, branding him as a "Goonda".

(2.) As per the grounds of detention, dated 12.04.2019, the detenu came under adverse notice in three adverse cases and in the ground case, which was registered in Crime No.67/2019 on the file of the Mukkudal Police Station, who is the sponsoring authority, for offence under Sections 294(b) , 387 , 307 , 506(ii) IPC.

(3.) Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel for the petitioner would focus his argument on the following two grounds:-