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Judgment
S. Tamilvanan, J.—This Habeas Corpus petition has been filed under Article 226 of the Constitution of India by the petitioner challenging
the order of detention, dated 25.07.2008 passed by the Commissioner of Police/detaining authority, Chennai City, who is the second respondent
herein. The petitioner herein is the mother of the detenu, who was detained as ''Goonda'' under Tamil Nadu Act 14 of 1982.
As per the impugned order, there are four adverse cases registered against the detenu. The first case in Crime.No.545 of 2006 on the file of the
N.1 Royapuram Police Station which was registered u/s 399 IPC, on the alleged occurrence that had taken place on 06.04.2006. The second
case in Crime No. 28 of 2007 on the file of N.4 Fishing Harbour Police Station which was registered under Sections 341, 323, 324 and 506(ii)
IPC. The third adverse case in Crime No. 320 of 2007 was registered under Sections 147, 148, 341, 506(ii), 302 IPC r/w 149, 109 and 120(b)
IPC on the file of M.2 Madhavaram Police Station. The fourth adverse case was registered in Crime No. 156 of 2008 on the file of the N.2
Kasimedu Police Station under Sections 341, 323, 385, 397 and 506(ii) IPC.
As per the ground case, on 09.07.2008 at about 9.00p.m., the petitioner along with the other accused came in a motor cycle, wrongfully
restraining one Chinniyan at Pudhumanaikuppam First street near Boodha Kaliamman Koil and beated him with hands and legs and at the point of
knife threatened to murder him. On account of the same, the said Chinniyan lodged a complaint. Based on the said complaint, a case in N.2
Kasimedu Police station, Crime No. 171 of 2008 under Sections 341, 323 and 506(ii) IPC was registered. On 12.07.2008 at about 10.30hrs,
while the said Chinniyan was returning from his house to Tondiarpet market, on the way, at the junction of Kummalammal Koil Street and
Thandavarayan Street, the detenu and two other accused came in a motor cycle, wrongfully restrained the said Chinniyan and caused bleeding
injuries, by using knife, over the back side of his neck and also threatened the public by picking up cool drink bottles and hurled the same against
the public.
According to the petitioner, her son the detenu is an un-married person studied only upto 5th standard in a Corporation School and working as
a fisherman and also doing work as lorry cleaner for daily wages to support his family. According to the petitioner, on 10.07.2008 when the
detenu went to the Magistrate''s Court, Thiruvallur to attend a case, he was forcibly taken to the police station and the case was foisted against
him. Though in the grounds of detention, it is stated that the representation of the petitioner dated 16.07.2008 was considered by the detaining
authority, no documents relating to the same are available in the booklet supplied to the detenu.
Mr. S. Swamidoss Manokaran, learned Counsel appearing for the petitioner submitted that there is no valid remand on the date of detention
order. The remand extension order said to have been passed on 27.08.2008 is a vital document, however, the copy of the same was not served
on the detenu, which vitiates the detention order. Learned Counsel further contended that there were no such activities by the detenu, which are
prejudicial to the maintenance of public order and therefore, the detention order is totally unwarranted. The first case registered in Crime No. 547
of 2006 u/s 399 IPC ended in acquittal by the V Fast Track Court, Chennai. Though the detenu made a representation on 30.09.2008 to the first
respondent, the same was not considered. According to the learned Counsel for the petitioner, the ground case has been foisted against the
detenu, in order to detain him under the Tamil Nadu Act 14 of 1982. Learned Counsel further submitted that as per the judgment rendered in T.M.
Syed Ali and another Vs. State of Tamil Nadu and five others, as the representation made on behalf of the detenu prior to the order of detention,
though considered by the detaining authority, was not placed before the advisory Board or before the State Government, such non-consideration
of the Advisory Board or the State Government will have the effect of vitiating the order of pre-detention. The learned Counsel also relied on a
Division Bench decision of this Court in M. Venda v. The State of Tamil Nadu, rep. By its Secretary to Government, Prohibition and Excise
Department, Chennai and Anr. reported in 2004 M.L.J. (Crl.) 769, wherein the Court allowed the Habeas Corpus Petition and set aside the order
of detention.
6.In the instant case, as per the order dated 31.10.2008, Joint Secretary to the Government of Tamil Nadu has intimated that the representation of
the detenu dated 16.07.2008 was considered. It was intimated earlier to the petitioner that her son was arrested for the offences committed and he
was remanded according to law. The copies of all the relied on documents were furnished to him and as submitted by the learned Additional Public
Prosecutor, it is seen that the order was also passed according to law and we could find no mandatory violations in the detention order. Therefore,
the decision cited by the learned Counsel appearing for the petitioner is not applicable to the facts and circumstances of the instant case.
A copy of the accident register available at Page 100 of the typed set shows that the defacto complainant was sent to hospital on 12.07.2008 at
11.30a.m. and the Doctor found various bleeding injuries as stated below:
i) cut injury 10 X 1/4 X 1/4 in right fore arm
ii) Injury 10 X 1/4 X 1/4 left back
As stated by the detaining authority, it is seen that sufficient supporting materials have been placed before the detaining authority, for having
subjective satisfaction while passing the order of detention. It is not in dispute that copies of all the relied on documents and the translated copies in
Tamil, language known to the detenu, were furnished to him.
On perusal of the impugned order and the materials available on record, we are of the view that there is no delay in passing the order. On the
date of the detention order, there is a valid remand and the copy of the same was also furnished to the detenu. Hence, we are of the considered
view that in the order of detention, there is no illegality or irregularity leading to miscarriage of justice, so as to warrant this Court to interfere with
the impugned order, passed by the detaining authority.
Under such circumstances, this Habeas Corpus Petition fails and the same is liable to be dismissed. Accordingly, this petition is dismissed.