T. CHITHRA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE wife of the detenu is the petitioner and challenge is made to the order of detention dated 29.08.2013 made in BDFGISSV No.844/2013, passed by the second respondent under which the detenu has been branded as a 'Goonda ' and detained under The Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug - Offenders, Forest -offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Slum -Grabbers and Video Pirates Act, 1982 (hereinafter referred to as Tamil Nadu Act 14 of 1982).

(2.) AS per the grounds of detention dated 29.08.2013, the detenu came to the adverse notice in the following cases : - <FRM>JUDGEMENT_311_TLMAD0_2014.htm</FRM>

(3.) AMIDST several grounds raised, learned counsel for the petitioner mainly focused his argument on the ground that when the bail application moved by the detenu was dismissed on 20.08.2013 and when there is no material to support that steps are being taken by the relatives of the detenu to take him on bail, the satisfaction arrived by the detaining authority is vitiated in law.