VELUMURUGAN ALIAS VELU Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE order of detention dated 4.9.2004, branding the detenu as a Goonda, is challenged in this habeas corpus petition filed by the detenu, only on the ground that the detaining authority has not applied his mind with reference to the imminent possibility of the detenu being released on bail.

(2.) WE have heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondents.