MOONGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner who has been detained as a bootlegger under Tamil Nadu Act 14 of 1982 has filed this petition for his release.

(2.) LEARNED counsel for the petitioner challenges the order of detention on the ground that the detaining authority has not applied him mind at all. To illustrate that learned counsel states that the detaining authority has stated in the grounds of detention that the Doctor opined that atropin is a poisonous substance and when 3.5% or more mixed with arrack will be fatal. "He invited our attention to the Doctor's report. We find that there is no statement in the report as stated by the detaining authority.