SARAVANAN Vs. STATE OF TAMIL NADU AND ANOTHER

JUDGEMENT

(1.) This Writ petition is filed by the detenu himself under Article 226 of the Constitution of India seeking for the issue of a Writ of habeas corpus quashing the order of detention dated 19.12.1991 and for setting him at liberty.

(2.) The detenu came to the adverse notice as goonda in view of the adverse cases referred to in the preamble and he was detained on the basis of the ground case.

(3.) The impugned order of detention was passed by the second respondent the Commissioner of Police, Madras City, in exercise of the powers conferred by Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982) hereinafter called the Act, with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of public order. The facts which lead to the passing of the order were set out in the ground of detention and hence we do not propose to reiterate the same especially when the grounds of detention was duly served on the detenu and in view of the limited plea raised by the learned counsel for the petitioner, in the grounds of detention.