MOHANRAJ Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) PETITIONER is the father of the detenu and challenge is made to the order of detention dated 28.08.2013 made in Memo No.838/BDFGISSV/2013, passed by the 2nd 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 28.08.2013, the detenu came to the adverse notice in the following cases : -

(3.) BESIDES several grounds raised by the learned counsel for the petitioner to attack the impugned order of detention, he mainly focussed his argument on the issue i.e., there is non application of mind on the part of the detaining authority that bail granted in Crime No.1025 of 2011 to a similarly placed person has been taken into account for detaining the detenu and that the relevancy in relying on such bail order has not been properly explained and therefore the impugned order is vitiated in law.