SUGUMARAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) .

(2.) THE petitioner, having been detained under Tamil Nadu Act 14 of 1982 questions the order of detention dated 10.4.2002, detaining him as a goonda.

(3.) IN Kamarunnissa vs. Union of INdia and Another (1991 (1) SCC 128), the Supreme Court had clearly laid down that in a case of person being in custody, a detention order could be passed, if the authority passing the order was aware of the fact that he was actually in custody.