M. BALAKRISHNAN Vs. STATE OF TAMILNADU REP. BY ITS SECRETARY, PUBLIC (LAW AND ORDER) DEPARTMENT, FORT ST. GEORGE, CHENNAI-9,

JUDGEMENT

(1.) THE Order passed by the District Magistrate, and District Collector, Virudhunagar, dated 15 -3 -1999 under the provisions of Section 3(2) of the National Security Act, 1980, directing the detention of Murugan alias Palanimurugan, son of Muthusamy, is in challenge in the present Petition.

(2.) IT is stated in the Grounds that the said detenu has come to the adverse notice of the concerned authority in two cases in Crime No. 31/99 and Crime No. 32/99 both being for the offences under Section 302 IPC. On the basis of these two adverse cases, it is suggested that because of the gory incidents in those cases, the general public was put to alarm and there was a disturbance in the public order. It was for this reason that it was thought fit to detain the detenu under the provisions of the National Security Act with an idea to preventing him from acting prejudicial to the maintenance of public order.

(3.) THE Habeas Corpus Petition thus succeeds, the order of detention is set aside and the detenu is directed to be released forthwith, unless he is required in any other matter by any other authority.