DEVI Vs. STATE

JUDGEMENT

(1.) This petition is brought forth by the wife of the detenu challenging the order of the second respondent No. C2/6529/2010 dated 21.2.2010, whereby the detenu Anbumayan was ordered to be detained as a Goonda under the provisions of the Act 14 of 1982.

(2.) The Court heard the learned Counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

(3.) It is not in controversy that pursuant to the recommendation made by the Sponsoring Authority that the detenu is involved in six adverse cases viz. (i) Thirunavalur Police Station Crime No. 317 of 2008 for the offence under Section 379 of the Indian Penal Code; (ii) Thirunavalur Police Station Crime No. 139 of 2009 for the offences under Sections 342 and 393 of the Indian Penal Code; (iii)Thirunavalur Police Station Crime No. 202 of 2009 for the offence under Section 379 of the Indian Penal Code; (iv) Ulundurpet Police Station Crime No. 323 of 2009 for the offences under Sections 457, 380 of the Indian Penal Code; (v) Elavanasukottai Police Station Crime No. 136 of 2009 for the offence under Section 380 of the Indian Penal Code and (vi) Thiruvennainallur Police Station Crime No. 389 of 2009 for the offences under Sections 454, 380 of the Indian Penal Code and one ground case in Crime No. 484 of 2009 registered by Ulunturpet Police station for the offence under Section 397 of the Indian Penal Code for the incident that had taken place on 24.09.2009 and the detenu was arrested on 25.9.2009 and remanded to judicial custody on 26.9.2009, the Detaining Authority, on scrutiny of materials placed, passed the detention order, after arriving at the subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order, which is the subject matter of challenge before this Court.