PRADEEP ALIAS PRADEEPRAJ Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE detenu, who is 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 impugned proceedings dated 06.09.2004, challenges the same in this Petition.

(2.) LEARNED counsel appearing for the petitioner, at the foremost, projected that in the absence of imminent possibility of coming out on bail by the detenu, the Detaining Authority has committed an error in passing the impugned detention order.

(3.) ACCORDINGLY , the Habeas Corpus Petition is allowed and the impugned order of detention is set aside. The detenu is directed to be set at liberty forthwith from the custody unless he is required in some other case or cause.