RUDHRAKOTTI Vs. COMMISSIONER OF POLICE GREATER CHENNAI

JUDGEMENT

(1.) THE petitioner herein challenges the detention order dated 02. 03. 2006, detaining his son by name Viji @ Vijayaraghavan as Goonda as contemplated under 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 ).

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