Madras High Court
Subha vs The State Of Tamil Nadu on 18 November, 2019
Author: M.S. Ramesh
Bench: M.S. Ramesh
Crl.O.P.No.30826 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.11.2019
CORAM
THE HONOURABLE MR. JUSTICE M.S. RAMESH
Crl.O.P.No.30826 of 2019
Subha ...Petitioner
Vs
1. The State of Tamil Nadu,
Rep. by The Home Secretary,
Secretariat,
Fort St. George,
Chennai - 9.
2. The District Collector,
Nagappattinam District,
Nagappattinam.
3. The Superintendent of Police,
Nagappattinam District,
Nagappattinam.
4. The Inspector of Police,
PEW Nagappattinam Police Station,
Nagappattinam.
5. The Inspector of Police,
PEW Sirkali Police Station,
Nagappattinam District. ...Respondents
1/4
http://www.judis.nic.in
Crl.O.P.No.30826 of 2019
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C, praying
to direct the respondents to consider the petitioner's representation dated
02.11.2019 and direct the respondents to not to detain the petitioner's
husband, Gopalakirishnan Balaji S/o. Krishnasamy aged about 50 years under
preventive detention under Act 14 of 1982 (Goonda).
For Petitioner : Mr.S.Rajanikanth
For Respondents : Mr.C.Iyyapparaj
Additional Public Prosecutor
ORDER
The prayer sought for in the present petition is to direct the respondents to consider the petitioner's representation dated 02.11.2019 and to not to detain the petitioner's husband, Gopalakirishnan Balaji S/o.
Krishnasamy aged about 50 years under preventive detention under Act 14 of 1982 (Goonda).
2. The decision to invoke Act 14 of 1982 (Goonda) would depend on various factors including the criminal cases in which the petitioner's husband may have involved earlier and as such, this Court may not be justified in granting an omni bus order, refraining them from invoking the said provisions of the Act against the petitioner's husband. The petitioner's representation 2/4 http://www.judis.nic.in Crl.O.P.No.30826 of 2019 dated 02.11.2019 is also to the effect that the respondents should not invoke the provisions of Act 14 of 1982.
3. Hence, the present prayer can only be deemed to be pre-mature. If at all the petitioner is aggrieved against any action that may be taken against her husband in this connection, it is always open to her to challenge the same in accordance with law.
4. Accordingly, the Criminal Original Petition stands dismissed.
18.11.2019 Index:yes/no Internet:yes/no hvk 3/4 http://www.judis.nic.in Crl.O.P.No.30826 of 2019 M.S. RAMESH,J.
hvk To
1. The Home Secretary, Secretariat, Fort St. George, Chennai - 9.
2. The District Collector, Nagappattinam District, Nagappattinam.
3. The Superintendent of Police, Nagappattinam District, Nagappattinam.
4. The Inspector of Police, PEW Nagappattinam Police Station, Nagappattinam.
5. The Inspector of Police, PEW Sirkali Police Station, Nagappattinam District.
6.The Public Prosecutor, High Court of Madras.
Crl.O.P.No.30826 of 201918.11.2019 4/4 http://www.judis.nic.in