(1.) Challenge is made to an order of the Second Respondent dated 23.8.2010 in BDFGISSV No. 47/2010, whereby, the order of detention came to be passed against the Petitioner's husband viz., detenu Sapthar Usain, S/o. Shahul Ameed, aged 29 years, detaining him under Act 14 of 1982 terming him as a "Bootlegger".
(2.) The Court heard the learned Counsel for the Petitioner and looked into the materials available on record, in particular, the order under challenge.
(3.) It is not in controversy that pursuant to the recommendation made that the detenu involved in three adverse cases, namely, (1) PEW, Chengalpattu Cr. No. 35/2010 under Sections 4(1)(aaa), 4(1-A), TNP Act read with 6 & 11 of RS Rules, 2000 Transporting; (2) PEW, Kancheepuram Cr. No. 254/2010 under Sections 4(1)(aaa), 4(1-A), TNP Act read with 6 & 11 of RS Rules, 2000 Transporting; (3) PEW, Chengalpattu Cr. No. 88/2010 under Sections 4(1)(aaa), 4(1-A), TNP Act read with 6 & 11 of RS Rules, 2000 Transporting and also a ground case registered by PEW, Kancheepuram Cr. No. 258/2010 under Sections 4(1)(i), 4(1)(aaa), 4(1-A) TNP Act r/w. 6 & 11 of RS Rules, 2000, for an occurrence that took place on 30.07.2010, he was arrested and remanded to judicial custody on the same day, and on scrutiny of the materials available, the Detaining Authority after recording its subjective satisfaction that the activities of the detenu were prejudicial to the maintenance of public order has made the order under challenge after terming him as "Bootlegger" as defined under the provisions of the enactment.