STATE OF TAMIL NADU Vs. KADAL KANI

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned Counsel for the parties.

(3.) The High Court by the impugned judgment and order dated 7-4-2000 has quashed the detention order dated 16-10-1999 on the ground that there is non-application of mind on the part of the detaining authority and has mechanically signed the same because it is stated in the detention order that it be served through the Superintendent,Central Prison. Thiruchirapalli which would mean that the detaining authority was not aware of the fact that the detenu was released on bail.