SAVITHIRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Captioned 'Habeas Corpus Petition' ['HCP' for the sake of convenience and brevity] has been filed in this Court on 7/4/2022 assailing an 'order of detention dtd. 11/3/2022 bearing reference BCDFGISSSV No.22/2022' [hereinafter referred as 'impugned detention order' for the sake of convenience and clarity] made by the 'second respondent' [hereinafter referred as 'detaining authority' for the sake of convenience and clarity].

(2.) Mr.S.Dhanasekar, learned counsel for petitioner and Mr.R.Muniyapparaj, learned Additional Public Prosecutor for all the respondents are before us.

(3.) The impugned detention order has been made by the detaining authority on the premise that the detenu is a 'Goonda' within the meaning of Sec. 2(f) of 'The Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders Slum grabbers and Video Priates Act, 1982 (Tamil Nadu Act 14 of 1982)' [hereinafter 'Act 14 of 1982' for the sake of convenience].