NADUVAN SEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is brought forth by the detenu himself challenging the order of the second respondent in proceedings No.499/2010 dated 3.9.2010, 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 added further that the detenu was arrested in the ground case on 23.6.2010 and produced before the Court and remanded to judicial custody on the same day. He moved a bail application before this Court in Crl.O.P. No.18022 of 2010 and the same was dismissed, but the detention order did not reflect the date, as to when it was actually dismissed. It is pertinent to point out that when the bail application was dismissed by the Appellate Forum viz. High Court, the Authority has observed that there is a real possibility of the detenu coming out on bail. The said observation is without any basis.