RAVI ALIAS RAMKUMAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the husband of detenue. The detenue has been branded as an "Immoral Traffic Offender" under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in C.M.P. No. 38/I.T.O./Salem City/2013 dated 16.09.2013. The detenu came to adverse notice in the following cases:

(2.) Though learned counsel for the petitioner has raised several other grounds to assail the order of detention, he has mainly focused his argument on the ground that though the though detaining authority referred to a bail order in a similar case wherein the detenue was granted bail by the learned Judicial Magistrate No. 3, Salem in C.M.P. No. 3435 of 2012 and arrived at the subjective satisfaction that there is a likelihood of the detenu coming out on bail in respect of Crime Nos. 3 of 2012 and 10 of 2013, 2nd adverse case and ground case respectively, but offences for which the detenue was tried in the said similar case were slightly different from the present one and therefore, on this sole ground, the detention order is liable to be quashed.

(3.) We have heard the learned Additional Public Prosecutor on the above submission.