GOVINDAMMAL Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The mother of the detenu has challenged the order of detention dated 24-8-2013 made in Memo No. 798/BDFGISSV/2013 passed by the second respondent, under which the detenu has been branded as a 'Goonda' and detained under Tamil Nadu Act 14 of 1982.

(2.) The detenu came to adverse notice in the following cases : <FRM>JUDGEMENT_3436_CRLJ_2014_1.html</FRM>

(3.) Though the learned counsel for the petitioner raised several grounds to assail the order of detention, he mainly focused his arguments on the ground that there is non-application of mind while passing the detention order as regards the similar case consideration. Therefore, the likelihood of the detenu coming out on bail is not there and the subjective satisfaction arrived by the detaining authority is not proper.