SEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner herein, who is the brother of the detenu Muthaiyan, aged about 36 years, S/o.Savurirajan, has come forward with this petition challenging the detention order passed by the second respondent dtd. 28/10/2023 slapped on his brother, branding him as "Goonda" under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 [Tamil Nadu Act 14 of 1982].

(2.) Heard the learned counsel for the petitioner, as well as the learned Additional Public Prosecutor appearing for the respondents.

(3.) Though several grounds are raised in the petition, the learned counsel for the petitioner submitted that there is an inordinate delay in passing the order of detention.