PANJAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the maternal aunt of the Detenu. The Detenu Ramesh has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in Memo No. 821/BDFGISSV/2013, dated 27.08.2013. The Detenu came to adverse notice in the following cases:

(2.) Besides several grounds to assail the order of detention, learned counsel for the petitioner focussed his arguments on the ground that though the detaining authority arrived at the subjective satisfaction that there is a likelihood of the Detenu coming out on bail in respect of Crime Nos. 1041/2013 and 1062/2013 by filing bail applications before the appropriate court, there is no cogent material to support the decision of the detaining authority 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.