MANICKAVEL Vs. STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) The petitioner is the father of detenu. The detenu has been branded as a ' Goonda' as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in Memo No.1162/BDFGISSV/2013 dated 28.09.2013.

(2.) The detenu came to adverse notice in the following cases:- <FRM>JUDGEMENT_289_LAWS(MAD)4_2014_1.html</FRM>

(3.) 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 when there is no bail application filed on behalf of the detenu, nor by the relatives of the detenu, there is no imminent possibility of him being released on bail and therefore, the impugned order has been passed without any supporting material. For the above reasons, the impugned order of detention is liable to be quashed.