RAVICHANDRAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Habeas Corpus Petition is filed by the detenu, challenging the order of detention passed by the second respondent, by his proceedings in Cr.M.P.No.10/2013 dated 20.08.2013, detaining him as a "Drug Offender" under Section 3(1) of the Tamil Prevention of Dangerous Activities of Boot-leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982, [for brevity "the Act"]. Now, he has been lodged at Central Prison, Madurai.

(2.) It is seen that there are three adverse cases and one ground case pending as against the detenu. The adverse cases are as under:

(3.) All the aforesaid adverse cases are pending for trial, however, there is no previous conviction against the petitioner / detenu. The ground case relates to Crime No.58 of 2013 registered under Sections 8(C) r/w 20(b)(ii)(B) and 25 of NDPS Act, by the Madurai NIB CID Unit. As per the prosecution case, the detenu was found in possession of 6 Kgs of Ganja.