EZHILARASI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in C1/D.O./10/2013 dated 25.2.2013. The detenu came to adverse notice in the following cases:

(2.) Though the learned counsel for the petitioner has raised several grounds, he mainly focussed his submissions to assail the order of detention, that there is no cogent material to support the decision of the detaining authority as to the real possibility of the detenu being released on bail in Crime No. 34 of 2013 registered for offences under Sections 341, 386 and 307 I.P.C., i.e. the ground case and indulge in any activities prejudicial to the public order. Therefore, the order passed by the detaining authority is without application of mind and without any cogent material.

(3.) We have heard the learned Additional Public Prosecutor also on the above submission.