BHASKAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE detenu Bhaskar himself is the petitioner in the habeas corpus petition and he has challenged the order of detention dated 5.7.2011 passed by the first respondent.

(2.) THE detaining authority relied on one adverse case, namely Crime No. 251 of 2010, on the file of PEW, Madhavaram Unit and also the ground case in Crime No. 574 of 2011, on the file of PEW, Ambattur, Unit for the alleged offences under Sections 4(l)(aa)," 4(1-A) TNP Act read with 272,468,471 IPC, to arrive at a conclusion that the detenu is a "Bootlegger" as defined under Section 2(b) of Tamil Nadu Act 14 of 1982.

(3.) PER contra, the learned Additional Public Prosecutor submits that the opinion of the Advisory Board in the detention of the co-accused in the ground case is not a relevant circumstance for the purpose of confirmation of the present detention order, impugned in this petition.