INDIRA Vs. PRINCIPAL SECRETARYTO GOVERNMENT

JUDGEMENT

(1.) The petitioner, who is the wife of detenu, namely, Agoramoorthy, S/o.Arumugam, has challenged the order of detention passed by the 2nd respondent dated 07.03.2013 made in C.O.C.No. 17 of 2013, branding the detenu as a "Boot-Legger" as contemplated under the Tamil Nadu Act 14 of 1982.

(2.) Though 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 decision of the detaining authority with regard to the imminent and real possibility of the detenu coming out on bail even after dismissal of four bail applications consecutively, was without cogent material. Therefore, on this sole ground, the learned counsel for the petitioner has urged this Court to quash the order of detention.

(3.) Heard the learned Additional Public Prosecutor appearing on behalf of the respondents, who would vehemently contend that there is a real possibility of petitioner moving repeated bail petitions to come out on bail. Therefore, the order of detention cannot be faulted with and the same is liable to be upheld.