M. VENUGOPAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who is the detenu, has been branded as a "Goonda" as contemplated under the Tamil Nadu Act 14 of 1982 and detained under order of the second respondent passed in C. No. 41/G/IS/2012 dated 10.12.2012. The detenu came to adverse notice in the following cases:-

(2.) Though several grounds have been raised by the learned counsel for the petitioner, he mainly focused his argument on the ground that the subjective satisfaction of the detaining authority in arriving at the conclusion that there is a real possibility of the detenu coming out on bail by relying on a similar case in which the accused therein was granted bail on 21.03.2007, is erroneous. Therefore, the order under challenge is vitiated.

(3.) We have heard the learned Additional Public Prosecutor on the above submissions and perused the materials on record as well as the impugned order of detention.