PATTU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the mother of the detenue by name Anbu, who is detained as a "bootlegger" as contemplated under Section 3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 03. 06. 2006, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as the learned Additional Public Prosecutor for the respondents.

(3.) AT the foremost, learned counsel appearing for the petitioner, by taking us through the details furnished in paragraph 6 of the grounds of detention, has contended that the detaining authority having relied on various earlier cases said to have been involved by the detenue and in the absence of details, the detention order passed by him, cannot be sustained.