PONNUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) One Ponnusamy (Petitioner) is the father of the detenu, Kumar. The detenu, it is said, is a goonda. Apart from the ground case, as not out in the grounds of detention, he had come to adverse notice in four other cases. The District Magistrate and District Collector, Salem (Second respondent), in exercise of the powers conferred by Sub-Section (1) of Section 3 of the Tamil Nadu Prevention of Dangerous Activities of Bootloggers Drug Offend ers, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982) clamped upon the detenu the impugned order of detention in his proceedings in CMP No. 24/Goondas/94(C2) dt. 12-4-94 with re view to preventing him from acting in any manner prejudicial to the maintenance of public order.

(2.) Mr. M. S. Ramesh, learned counsel appearing for the petitioner would press into service the fol lowing points for consideration :

(3.) Mr. R. Raghupathi, learned Additional Public Prosecutor would, however, appeal such submissions and produces the relevant file for perusal and consideration of this Court.