SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of the detenu, who 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 BDFGISSV No. 90 of 2013 dated 29.03.2013. The detenu came to adverse notice in the following cases:--

(2.) Though the learned counsel for the petitioner has raised several other grounds to assail the impugned order of detention, he mainly focussed his argument on the ground that the detaining authority has taken into consideration the representation of the Sponsoring Authority that the relatives of the accused are taking steps to take him on bail by filing another bail application in respect of one adverse case and the ground case. The learned counsel for the petitioner also submits that there is no material to support such finding and therefore, the detention order is to be quashed.

(3.) We have heard the learned Additional Public Prosecutor on the above point and perused the materials available on record.