VIJAYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of the detenu Panayadiyan. She challenges an order of the second respondent made in Cr.M.P.No.11/2010 dated 13.4.2010, whereby her husband was ordered to be detained under Act 14/82 branding him as a Bootlegger.

(2.) The Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor for the State. The Court also looked into the materials available including the grounds of detention.

(3.) Pursuant to the recommendations made by the sponsoring authority that the detenu is involved in five adverse cases namely (1) Lalgudi PS Cr.No.578/2008 under Sec.4(1)(i) r/w 4(1)(aaa) TNP Act; (2) Tiruverumbur PEW Cr.No.265/2009 under Sec.4(1)(aa) TNP Act; (3) Lalgudi PS Cr.No.314/2009 under Sec.4(1)(g) of TNP Act; (4) Lalgudi PS Cr.No.459/2009 under Sec.4(1)(a) r/w 4(1-A) of TNP Act and (5) Kallakkudi PS Cr.No.54/2010 under Sec.4(1)(aa) TNP Act and also in one ground case registered by Lalgudi PS Cr.No.175/2010 under Sections 4(1)(i), 4(1)(aaa) r/w 4(1-A) of TNP Act for an occurrence that took place on 20.3.2010, and he was arrested on the very day and remanded to judicial custody, the detaining authority after scrutiny of the materials placed, formed an opinion that the detenu should be detained under Act 14/82 and hence passed the order which is under challenge.