KHUSHRUBA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The detenus in these Habeas Corpus Petitions are the accused and since the grounds agitated by the petitioner is one and the same, these petitions are disposed of by a common order. In all these Habeas Corpus Petitions, Mrs.Khushruba, claiming to be the friend of the detenues, came forward to file these petitions, challenging the impugned orders of detention, passed by the second respondent, in branding the detenus as "Goondas" under the provisions of Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Boot- leggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).

(2.) A perusal of the grounds of detention in all the impugned orders would disclose among other things that all the detenus came to adverse notice in the following cases:- Sl Name of the Police station and Section of law No. Crime No. 1 Coimbatore City, B-2 R.S.Puram 170, 420 IPC Police Station (Cr.No.1066/2017) 2 Coimbatore City, E-3 420 IPC Saravanampatty Police Station (Cr.No.816/2017)

(3.) Coimbatore City, D-1 420 IPC Ramanathapuram Police Station (Cr.No.9/2018)