RAJA BOSE, S/O RABONI MORRAIZE, BRANDING HIM AS A GOONDA UNDER T N ACT 14/82 AND TMT BUELA MORAIS Vs. STATE OF TAMIL NADU, REP BY SECRETARY, PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) The challenge in this habeas corpus petition is to the order of detention, dated 31.08.2004, passed by the second respondent against one Raja Bose (hereinafter referred as "the detenu"), branding him as a "Goonda" and directing preventive detention under Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982). The petitioner is the mother of the detenu.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor for the respondents.

(3.) The learned counsel appearing for the petitioner would contend that the impugned order of detention is liable to be quashed on the following two grounds.