A.Selvam, J. - (1.) This Habeas Corpus Petition has been filed under Article 226 of the Constitution of India praying to call for records relating to the detention order passed in No.938/BCDFGISSSV/2016 dated 20.08.2016 by the Detaining Authority against the detenu by name, Prabhu @ Kili Prabhu, aged 34 years, S/o.Kujiliraj, residing at No.803, K-Block, East Cemetry Road, Washermenpet, Chennai-21 and quash the same.
(2.) The Inspector of Police, M-5 Ennore Police Station as Sponsoring Authority has submitted an affidavit to the Detaining Authority, wherein, it is averred to the effect that the detenu has involved in the following adverse cases : i.T-13 Kundrathur Police Station Crime No.734/2015 registered under Sections 147, 148, 353, 307 and 506[ii] of Indian Penal Code r/w 4 and 5 of Indian Explosive Substances Act, 1908 and 25[1-b] of Arms Act. ii.M-5 Ennore Police Station Crime No.1496/2015 registered under Sections 147, 148, 341 and 307 of Indian Penal Code. iii.M-5 Ennore Police Station Crime No.403/2016 registered under Sections 341, 294[b], 384 and 506[i] of Indian Penal Code. iv.M-5 Ennore Police Station Crime No.407/2016 registered under Sections 341, 294[b], 336, 427, 392 r/w 397 and 506[ii] of Indian Penal Code.
(3.) Further, it is averred in the affidavit that on 23.06.2016, one Sudarmani, aged 32 years, S/o.Devaraj, residing at No.75, Kanni Koil 2nd Street, Thiruvottiyur, Chennai-19 as de facto complainant has given a complaint in M-5 Ennore Police Station, wherein, it is stated that in the place of occurrence, the detenu has snatched a sum of Rs.1,500/- and also a wrist watch from the de facto complainant by showing a knife and consequently, a case has been registered in Crime No.795/2016 under Sections 341, 294[b], 336, 427, 392 r/w 397 and 506[ii] of Indian Penal Code and ultimately, requested the Detaining Authority to invoke Act 14 of 1982 against the detenu.;