S. SATHYA Vs. STATE OF TAMILNADU AND ORS.

JUDGEMENT

(1.) CHALLENGE is made to the order of detention passed by the second respondent vide Proceedings in BCDFGISSSV No. 336/2015 dated 21.04.2015, whereby the husband of the petitioner, the detenu viz. Surea @ Surendar, S/o. Kuppusamy, aged about 27 years, 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, Mr.K.Thenrajan, 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.