SUSEELA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Suseela, challenges the impugned order of detention dated 19. 09. 2005, detaining her son Nandhakumar as " Bootlegger" under Section 3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (in short "tamil Nadu Act 14 of 1982" ).

(2.) HEARD both sides.

(3.) AT the foremost learned counsel appearing for the petitioner by drawing our attention to the order of the Principal Sessions Judge, Vellore, dated 31. 08. 2005, in and by which it is stated that the accused therein, i. e. , the detenu is to be detained as Bootlegger under Tamil Nadu Act 14 of 1982. According to him the said aspect amply proves that the authorities pre-determined to pass detention order.