MURUGAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) CHALLENGE is made to the order of detention passed by the third respondent vide Proceedings in No. 06/DM/RO/D2/PPASAA/2015 dated 19.03.2015, whereby the detenu viz. Tamizh @ Tamizharasan, S/o. Segar, aged about 26 years, was ordered to be detained under the provisions of Sub Section 2 of Section 3 of the Puducherry Prevention of Anti Social Activities Act, 2008 (Act No. 10 of 2010) read with the order issued by the Government of Puducherry in G.O. Ms. No. 16 dated 06.03.2015 branding him as a "Dangerous Person and Goonda".

(2.) THOUGH many grounds have been raised in the petition, the learned counsel appearing for the petitioner, confines his argument only in respect of non -application of mind on the part of the detaining authority in passing the order of detention.

(3.) PER contra, the learned Additional Public Prosecutor would submit that the order of detention has been passed on cogent and sufficient materials and the same cannot be interfered with at the instance of the petitioner. Therefore, he submits that the Habeas Corpus Petition does not merit any consideration and the same is liable to be dismissed.