MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detenu himself is the petitioner and challenge is made to the order of detention dated 27.08.2013 made in No.823/2013, 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 27.08.2013, the detenu came to the adverse notice in the following cases : - <FRM>JUDGEMENT_312_TLMAD0_2014.htm</FRM>

(3.) LEARNED counsel for the petitioner mainly focused his arguments on two grounds. Firstly, he would contend that the similar case relied on by the detaining authority is not at all similar in nature and secondly, there was only an assumption of offering sureties and the likelihood of the detenu coming out on bail. Therefore, the impugned order is vitiated in law.