CHANDRA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS HCP is filed by the wife of the detenu praying to set aside the order of detention dated 12.7.2002 passed under Section 3 (1) of the Tamil Nadu Act 14 of 1982, wherein he was branded as a bootlegger as contemplated under Section 2 (b) of the said Act.

(2.) AS per the grounds of detention, the detenu came to the adverse notice of the detaining authority in four adverse cases involving prohibition offences.

(3.) TAKING these factors into account, we are satisfied that the order of detention suffers from non-application of mind and is liable to be set aside. Accordingly, it is set aside. The HCP is allowed and the detenu is directed to be released forthwith, unless his custody is required in connection with any other case.