S MURUGESU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has filed the present habeas corpus petition challenging the order of detention clamped against him by the first respondent in G.O.No.SR.I/353-9/2000 dated 2.5.2000 and to set him at liberty.

(2.) HEARD Mr.B.Kumar, learned senior counsel appearing for Mr.R.Lognathan for the petitioner, Mr.G.M.Syed Fasiuddin, learned Additional Public Prosecutor for the first respondent and Mr.Su.Srinivasan, learned Additional Central Government Standing Counsel for the second respondent.

(3.) IT is a clear case of concealment to smuggle gold. The detenu had committed the act of smuggling in a well design and well planned manner. On the said materials, which are self sufficient, the order of detention had been clamped. As the Detaining Authority arrived at the subjective satisfaction that the detenu is a smuggler and that he has to be detained with a view to prevent him from indulging in such activities in the future, the order of detention was clamped against him.