D RENU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge is made to an order of detention passed by the second respondent on 21.12.2009, whereby the husband of the petitioner Dharmalingam was ordered to be detained under the Act 14 of 1982 branding him as "Goonda".

(2.) This Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

(3.) Admittedly, pursuant to the recommendations made by the sponsoring Authority that the detenu is involved in one adverse case in Vikravandi police station Crime No.388 of 2009 for the offences under Sections 417, 420 of the Indian Penal Code and the ground case in Crime No.483 of 2009 registered by Vikravandi police station for the offences under Sections 392 and 397 of the Indian Penal Code, in which case, the detenu was arrested on 31.10.2009 and remanded to judicial custody, the Detaining Authority, on scrutiny of materials, after recording its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order, passed the order under challenge.