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Judgment
Crime No.,"D a t e of
Occurrence","Date of registration
of FIR",Offences,Nature
290/2020 of Dundigal
PS",23.04.2020,23.04.2020,"Sections 376 DA
363, 188, 269, 270 of
IPC, Section 5(l)(g
read with Section 6
of POCSO Act rea
with Section 3 of
Epidemic Diseases
Act, 1897",",Section 376- DA IPC
and Section 5(l)(g)
)read with Section 6
of POCSO Act
dCognizable/ Non-
Bailable,
Sections 363, 188,
269, 270 IPC and
Section 3 of
Epidemic Diseases
Act, 1897-
Cognizable/ Bailable,
fear in the minds of the public at large. In view of the material on record, the apprehension of detaining authority is justified. Therefore, the contention",,,,
raised by the petitioner is unsustainable. The detaining authority had sufficient material to record subjective satisfaction that the detention of the detenu,,,,
was necessary to maintain public order and even tempo of life of the community. The order of detention does not suffer from any illegality. The,,,,
grounds of detention, as indicated in the impugned order, are found to be relevant and in tune with the provisions of the P.D. Act. Since the detenu",,,,
was granted bail in the aforesaid case relied by the detaining authority, there is nothing wrong on the part of the detaining authority in raising an",,,,
apprehension that there is possibility of the detenu indulging in similar shameful and inhuman acts of sexual assault on minor girls and women exploiting,,,,
their innocence in a deceptive manner in due course, which would again certainly affect the public morale at large. The manner in which the alleged",,,,
offence committed by the detenu makes it amply clear that there is every possibility of detenu committing similar offences in future, which are",,,,
prejudicial to the maintenance of public order. The subjective satisfaction of the detaining authority is not tainted or illegal on any account. Further, the",,,,
material placed on record reveals that the detenu was supplied with the material relied upon by the detaining authority in the language known to him,",,,,
i.e., Hindi apart from ‘English’. The acts of the detenu cannot be effectively dealt with under ordinary criminal law. Under these circumstances,",,,,
the detaining authority is justified in passing the impugned detention order. Therefore, the impugned orders are legally sustainable. We do not see any",,,,
merit in this Writ Petition and as such, it is liable to be dismissed.",,,,
The Writ Petition is, accordingly, dismissed. There shall be no order as to costs.",,,,
The miscellaneous petitions pending, if any, in this Writ Petition, shall stand closed.",,,,