AMMU Vs. THE STATE OF TAMIL NADU REP. BY ITS SECRETARY TO GOVT. PROHIBITION AND EXCISE DEPT. AND THE COMMISSIONER OF POLICE, CHENNAI POLICE

JUDGEMENT

(1.) PETITIONER is the wife of the detenu who challenges the order of detention dated 26.08.2013 made in Memo No. 808/BDFGISSV/2013 passed by the 2nd respondent under which the detenu has been branded as a Goonda and detained under The Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug -Offenders, Forest -offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Slum -Grabbers and Video Pirates Act, 1982, hereinafter referred to as Tamil Nadu Act 14 of 1982.

(2.) AS per the grounds of detention dated 26.08.2013, the detenu came to the adverse notice in the following cases: - 1. M6 Manali Police Station Cr. No. 437 of 2009 U/s. 294 (b), 506(ii) I.P.C. r/w 4(1)J of T.N.P. Act 2. M2 Madhavaram Milk Colony Police Station Cr. No. 286 of 2013 U/s. 397 & 307 I.P.C. M2 Madhavaram Milk Colony Police Station Cr. No: 316 of 2013 U/s. 392 I.P.C.

(3.) M2 Madhavaram Milk Colony Police Station Cr. No: 286 of 2013 U/s. 447 & 380 I.P.C.