LAWS(MAD)-2014-3-11

KAVITHA Vs. SECRETARY TO THE GOVERNMENT

Decided On March 10, 2014
KAVITHA Appellant
V/S
SECRETARY TO THE GOVERNMENT Respondents

JUDGEMENT

(1.) THE petitioner is the wife of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in No.1087/BDFGISSV/2013 dated 22.09.2013.

(2.) THE detenu came to adverse notice in the following cases: - <FRM>JUDGEMENT_301_TLMAD0_2014.htm</FRM> The ground case alleged against the detenu is one registered on 18.09.2013 by the Inspector of Police, K -9, Thiru -Vi -Ka Nagar Police Station in Crime No.1421 of 2013 for the offences under Sections 341, 294(b), 336, 427, 397 and 506(ii) IPC. Aggrieved by the order of detention, the present petition has been filed.

(3.) WE have heard the learned Additional Public Prosecutor on the above submission.