GANESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who has been detained under Act 14 of 1982 brandishing him a Goonda, challenges the detention order dated 25.11.2011. Noticing the adverse criminal statistics submitted by the sponsoring authority, the detaining authority coming to the subjective satisfaction that his remaining at large will be prejudicial to the maintenance of public order clamped the order of detention on the petitioner.

(2.) THE detention order has been challenged on various grounds. Today, an additional ground has been raised assailing the detention order. Since it is a legal ground, we permit him to raise it.

(3.) IN this respect, the learned counsel for the petitioner would cite AKILANDESWARI V. State, rep. by Secretary to Government, Home, Prohibition and Excise Department, Chennai - 600 009 and Another (2008 (3) MLJ (Crl) 744).