RADHA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner is the mother of the detenu, who vide impugned Order of Detention dtd. 27/10/2018 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.) It is further averred that in the ground of detention that the defacto complainant namely Vinoth Kumar, resident of Thuraipakkam, Chennai-9. At about 15.30 hours, on 6/6/2018 was proceeding by walk at SCR Avenue, Ikkiyampet, and the accused namely Thiru. Senkottaiyan, Thiru. Thatcha, the detenu, Thiru. Veera and Thiru. Vigna wrongfully restrained the complainant and abused him by using filthy language and demanded a money and when the defacto complainant prayed that he has no money, one of the accused took the knife and kept it over the neck and at the same time, two other accused caught hold of his hands, snatched a sum of Rs.1,450.00 from his pocket and when the defacto complainant attempted to wriggle out, the accused threatened him and slapped him over his cheeks and when he raised an alarm, the public gathered and taking advantage of the panic situation, he fled away from the scene of occurrence. The Inspector of Police, Kannagi nagar Police Station registered a case in Cr. No. 353/2018 under Sec. 341, 294(b), 352, 336, 392, 397 and 506(ii) IPC and took up for investigation.