SUDALAIMANI @ PRAKASH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.N.Pragalathan, learned counsel for the petitioner and Mr.V.Neelakandan, learned Additional Public Prosecutor for the respondents and perused the materials available on record.

(2.) This habeas corpus petition has been filed by the father of the detenu, namely, Murugan, son of Mookkandi Thevar, aged about 36 years, challenging the detention order in H.S.(M) Confdl No.70/2019, dated 09.11.2019, passed by the second respondent, wherein, the detenu has been branded as "Goonda" as contemplated under Section 2(f) of the Tamil Nadu Act 1981.

(3.) The learned Counsel for the petitioner Mr.N.Pragalathan has argued that the petitioner is mainly succeed in the case on two grounds namely, delay in considering the representation of the petitioner and non- application of mind on the part of the Detaining Authority.