(1.) The petitioner is the mother of the detenu, namely, Prakash, Son of Purushothaman, aged 23 years, challenges the impugned order of detention, dated 07.08.2018 in No.669/BCDFGISSSV/2018 detaining him as "GOONDA", as contemplated under Section 2(f) of the Tamil Nadu Prevention of dangerous activities of Boot leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).
(2.) The detenu has come to adverse notice in the following case:- S.No. Police Station & Crime No. Section of Law 1. K-1 Sembium Police Station Crime 341, 294(b), 307 and 506(ii) IPC No.831/2018 The ground case has been registered against the detenu in Crime No.833/2018 on the file of the Inspector of Police, K-1 Sembium Police Station for offences u/s. 341, 294(b), 336, 392, 397 and 506(ii) IPC . The detention order has been passed by second respondent in No.669/BCDFGISSSV/2018 on 07.08.2018.
(3.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.