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 detention order passed in No. 66/BCDFGISSSV/2014, dated 19.11.2014 by the detaining authority, who has been arrayed as second respondent herein against the detenu by name Alexpandian, Son of Mookaiah and quash the same and thereby set him at liberty forthwith.
(2.) THE Inspector of Police, B5 South Gate Police Station as sponsoring authority has submitted an affidavit to the detaining authority, wherein it is stated that the detenu has involved in the following adverse case: "Crime No. 336 of 2014, B5 South Gate Police Station registered under Sections 147, 148, 341 and 302 of the Indian Penal Code - Further it is stated in the affidavit that on 06.11.2014, one Arumugam as complainant has given a complaint in B5 South Gate Police Station against the detenu and the same has been registered in Crime No. 534 of 2014 under Sections 392 read with 397 and 506(ii) of the Indian Penal Code and ultimately requested the detaining authority to invoke Act 14 of 1982 against the detenu.
(3.) THE detaining authority viz., second respondent herein after perusing the averments made in the affidavit and other connected documents has derived subjective satisfaction to the effect that the detenu is a habitual offender and ultimately branded him as 'Goonda' by way of passing the impugned detention order and in order to quash the same, the present Habeas Corpus Petition has been filed by the detenu himself as petitioner.;