KHUSHRUBA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the friend of the detenu and challenging the impugned order of detention dated 09.05.2018 passed by the 2nd respondent by invoking Section 2 (f) of the Tamil Nadu Act 14 of 1982, branding the detenu as 'Goonda', the present Habeas Corpus Petition is filed.

(2.) A perusal of the grounds of detention would disclose among other things that the detenu came to adverse notice in the following cases:

(3.) The detenu was arrested on 01.02.2018 and he voluntarily came forward to give a confession statement and based on the admissible portion of the confession statement, some incriminating articles were seized. The detenu was produced before the Court of Judicial Magistrate No.V, Coimbatore, on 02.02.2018 and was ordered to be remanded to judicial custody till 15.02.2018 and the remand period was further extended till 15.05.2018.