KARTHIK ALIAS KARTHIKEYAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) ONE Karthik @ Karthikeyan, who was detained as Goonda, as contemplated under 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), by the impugned order dated 12. 08. 2004, challenges the same in this Petition.

(2.) HEARD learned counsel for petitioner as well as learned Government Advocate (Criminal Side) for respondents.

(3.) AFTER taking us through the grounds of detention and all other connected materials, learned counsel appearing for the petitioner has made the only contention that a perusal of the grounds of detention, particularly paragraph No. 4, does not show that the Detaining Authority has applied his mind and in the absence of imminent possibility of the detenu coming out on bail, the detention order cannot be sustained.