SAYAN Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Seeking to quash the detention order dated 21.03.2019 passed by the first respondent in Cr.M.P.No.01/2019, invoking the provisions of Tamil Nadu Act 14 of 1982, the present habeas corpus petition has been filed.

(2.) There are two adverse cases in which the petitioner is stated to have been involved. The first case has been registered in Crime No.158 of 2017 dated 24.04.2017 for the offence punishable under Sections 120(B), 147, 148, 149, 447, 449, 458, 324, 342, 395 r/w 397 and 396 IPC and or 302 r/w 120(B) from 324, 342, 449 and 396 IPC. This case involves an offence of dacoity-cum-murder. The occurrence took place inside the residential building - Kodanadu Bungalow.

(3.) The second case has been registered in the State of Kerala, Palakkad District by the Palakkad Traffic Police Station in Crime No.425 of 2017 for the offence punishable under Sections 279 and 304 (A) IPC. The petitioner was the driver of the vehicle which was involved in the accident. His wife and minor child died, while he was injured.