ESAYAMMAL Vs. SECRETARY; COMMISSIONER OF POLICE

JUDGEMENT

(1.) CHALLENGE is made to the order of detention passed by the 2nd respondent vide Proceedings in Memo No.1468/BDFGISSV/2014 dated 10.10.2014, whereby the petitioner's son by name Stephen @ Stephenraj, Son of George, aged about 32 years, was ordered to be detained under the provisions of 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] as a "GOONDA".

(2.) AS per the grounds of detention dated 10.10.2014, passed by the 2nd respondent, the detenu came to adverse notice in the following cases: <IMG>JUDGEMENT_268_LAWS(MAD)4_2015.jpg</IMG>

(3.) THOUGH many grounds have been raised in the petition, Mr.Ilayaraja Krishnan, 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.