PANDIYAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition challenges an order of the second respondent made in No.03/BDFGISSV/2010 dated 8.2.2010, whereby the son of the petitioner by name Raja @ Chinna Raja was ordered to be detained under Act 14/82 branding him as a Goonda.

(2.) The Court heard the learned Counsel for the petitioner and also looked into all the materials available including the order under challenge.

(3.) It is not in controversy that pursuant to the recommendation made by the sponsoring authority that the detenu was involved in two adverse cases namely (i) C5 Karimedu PS Cr.No.243/09 under Sections 341, 302 and 506(ii) IPC and (ii) D2 Sellur PS Cr.No.3342/09 under Sections 395 read with 397, 506(ii) IPC and 25(1) of Arms Act and 3, 4(b) of Explosive Substances Act, 1908 and one ground case registered by C4 Thilagarthidal PS in Crime No.1903/2009 under Sections 392 read with 397 and 506(ii) IPC, the detaining authority after scrutiny of all the materials available, recorded its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of the public order and hence made the order under challenge.