PALANI Vs. STATE

JUDGEMENT

(1.) THE petitioner is the brother of the detenu Ganesan. He challenges an order of the second respondent in No.C3/D.O.No.24/2010 dated 8.4.2010, whereby his brother was ordered to be detained under Act 14/82 branding him as a Bootlegger.

(2.) THE affidavit in support of the petition and the grounds of detention are looked into. THE Court heard the learned Counsel on either side.

(3.) THE learned Counsel would submit as the other ground that a bail application was filed before the Sessions Division, Vellore, in Crl.M.P.No.1385/2010 in the ground case and the same was dismissed on 24.3.2010 that subsequently, the order came to be passed on 8.4.2010 that on the very day, when the order came to be passed, there was no bail application pending before any Court of criminal law, but it has been stated by the authority in the order that there was a real possibility of his coming out on bail, and it was without any material, much less cogent material.