MATTUSEKAR Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THIS petition is brought forth by the detenu himself challenging the order passed by the second respondent dated 12.4.2010 in Memo No.208/BDFGISSV/2010, whereby he was ordered to be detained as a "Goonda" under the provisions of the Act 14 of 1982.

(2.) THE Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

(3.) LEARNED counsel would further urge that when the bail applications were moved in both the cases and the same were dismissed, the Authority has stated that there was a real possibility of the detenu coming out on bail. Hence the observation of the authority is without any basis or materials much less cogent material. On these grounds, the detention order has got to be set aside.