SECRETARY TO GOVERNMENT HOME, PROHIBITION AND EXCISE DEPARTMENT Vs. COMMISSIONER OF POLICE DETAINING AUTHORITY

JUDGEMENT

(1.) The petitioner is the mother of the detenu, who, vide impugned Order of Detention dtd. 8/12/2018 passed by the 2nd respondent by invoking Sec. 2(f) of the Tamil Nadu Act 14 of 1982, in branding the detenu as 'Goonda', came forward to file this Habeas Corpus petition.

(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 Detaining Authority namely, the 2nd respondent, on the basis of materials, formed a subjective satisfaction that the detenu, who has committed the crime, have already came to adverse notice in three cases and his acts are prejudicial to the maintenance of public order and accordingly, clamped the impugned orders of detention and challenging the legality of the same, the present Habeas Corpus Petition is filed.