MALAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner is the mother of the detenu and challenge is made to the order of detention dated 24.09.2013 made in No.1110/2013, 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 24.09.2013, the detenu came to the adverse notice in the following case:- <FRM>JUDGEMENT_3158_CRLJ_2014_1.html</FRM>

(3.) In para-3 of the grounds of detention, it is stated that among other things that the detenu is also involved in the commission of the offence, which took place on 11.09.2013 at 06.00 hours, which led to the registration of a case by Sub-Inspector of Police, Law and Order, D.3 Ice House Police Station, in Crime No.1069 of 2013 for 'Man Missing', subsequently altered into Sections 147, 148, 342, 364(A) and 506(ii) IPC and Section 3 r/w. 25(1)(1B) of Arms Act r/w. 34 IPC. It is further stated that the detenu was arrested on 13.09.2013 at 04.30 hours and produced before the learned 13th Metropolitan Magistrate, Egmore, Chennai, and remanded to judicial custody. The detaining authority, on being satisfied upon the materials placed before him that the activities of the detenu are prejudicial to the maintenance of public order, clamped the order of detention. Challenging the said order, petitioner is before this Court in this habeas corpus petition.