MUNIRAJ Vs. THE DISTRICT MAGISTRATE

JUDGEMENT

(1.) ONE Muniraj (petitioner) is the detenu. The detenu, it is said, is a bootlegger. Apart from the ground case as set out in the grounds of detention, he had come to adverse notice in two other cases..

(2.) THE District Magistrate and Collector, North Arcot Ambedkar District at Vellore (first respondent), in exercise of the powers conferred by sub -section (1) of S.3 of the Tamil Nadu Act 14 of 1982 clamped upon the detenu, the impugned order of detention, in his proceedings C3/D.O.No.216 of 1994 dated 29.8.1994 with a view to preventing him from acting in any manner prejudicial to the maintenance of public order and health.

(3.) MR . I. Subramanian, learned Additional Public Prosecutor would, however, repel such a submission and produce the relevant file for perusal and consideration of this Court.