N.SATHISH KUMAR,J. - (1.) The petitioner, who is the wife of the detenu, namely, Suresh alias Joot Suresh, son of Sivaperumal, age 27 years, challenges the impugned order of detention, dated 28.11.2017 in Cr. M.P.No.11/Goonda/2017 detaining her husband as "Goonda", as contemplated under Section 2(f) of the Tamil Nadu Prevention of dangerous activities of Boot leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).
(2.) The detenu has come to adverse notice in the following case:- JUDGEMENT_940_LAWS(MAD)3_2018_1.html The ground case has been registered against the detenu in Crime No.517 of 2017 on the file of Udumalaipettai Police Station for offences under section 397 IPC. The detention order has been passed by Second respondent in Cr. M.P.No.11/Goonda/2017 on 28.11.2017.
(3.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.;