KANNIAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who is the mother of detenu, namely, Senthil @ Senthilkumar, S/o.Gangappan, has challenged the order of detention passed by the 2nd respondent dated 07.03.2013 made in BDFGISSV.No.47/2013, branding the detenu as a "Goonda" under the Tamil Nadu Act 14 of 1982.

(2.) Though learned counsel for the petitioner raised several other grounds to assail the impugned order of detention, he mainly focussed his argument on the ground of non application of mind by the detaining authority to come to a conclusion that there is a real possibility of filing another bail application without producing any material in support thereof. Therefore, on this ground alone, the learned counsel for the petitioner has urged this Court to quash the order of detention.

(3.) Heard the learned Additional Public Prosecutor appearing for the respondents, who would vehemently contend that the petitioner may move bail application even after dismissal of the second bail petition. Therefore, the order of detention is perfectly valid and the present habeas corpus petition is liable to be dismissed.