JAINA Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) PETITIONER is the wife of the detenu and challenge is made to the order of detention dated 31.07.2013 made in Memo No.562/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 31.07.2013, the detenu came to the adverse notice in the following cases : - <FRM>JUDGEMENT_320_TLMAD0_2014.htm</FRM>

(3.) AMIDST several grounds raised by the learned counsel for the petitioner to challenge the impugned order of detention, he mainly raised a ground that the detaining authority has not arrived at his subjective satisfaction and likelihood of the detenu coming out on bail indulging in such activities prejudicial to the public order when there was no bail application moved in the 9th adverse case in Crime No.701 of 2013 and therefore, there is total non application of mind and the detention order is liable to be quashed on that ground.