VIJAYALAKSHMI Vs. THE PRINCIPAL SECRETARY AND ORS.

JUDGEMENT

(1.) CHALLENGE is made to the order of detention passed by the second respondent vide Proceedings in Cr.MP.No.25/2014/C1 dated 18.12.2014, whereby the detenu/the husband of the petitioner by name Satheesh @ Satheeshkumar, aged 28 years, son of Arumugam, was ordered to be detained under the provisions of Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum -grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) branding him as a "GOONDA".

(2.) THOUGH many grounds have been raised in the petition, M/s. R. Subhadra Devi, the learned counsel appearing for the petitioner, confines her 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.