KUPPU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition challenges an order of detention made by the second respondent dated 10.5.2010, whereby the petitioner's son-in-law Mahendiren, 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 looked into all the materials available and in particular the order under challenge.

(3.) It is not in controversy that pursuant to the recommendation made by the sponsoring authority that the detenu was involved in four adverse cases namely (1) Cheyyar PEW PS Cr.No.365/2010 under Sec.4(1)(a) of TNP Act; (2) Cheyyar PEW Cr.No.406/2010 under Sec.4(1)(i) TNP Act; (3) Dusi PS Cr.No.494/2009 under Sec.4(1)(a) TNP Act and (4) Dusi PS Cr.No.555/2009 under Sec.4(1)(a) r/w 4(1-A)(ii) TNP Act @ 4(1)(a) TNP Act, and also in a ground case registered by Cheyyar PEW in Cr.No.410/2010 under Sec.4(1)(i) read with 4(1-A)(ii) of TNP Act for an occurrence that took place on 16.4.2010, and he was arrested on the very day, the detaining authority on scrutiny of the materials available took the view that the activities of the detenu were prejudicial to the maintenance of the public order and hence made the order under challenge.