SARALA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS petition is against the order dated 28. 3. 2005 passed by the Commissioner of Police, Chennai, directing the preventive detention of one Selvam, son of Sathaiyha, branding him as a Bootlegger 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 and Video Pirates Act, 1982.

(2.) THE main point urged by the learned counsel for the petitioner is that the document at page No. 109 of the booklet would show that the sponsoring authority had taken a predetermined view to move before the detaining authority to put the detenu under Act 14 of 1982.