ARUMUGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is detained 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), by the impugned detention order dated 01. 03. 2005, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.

(3.) LEARNED counsel appearing for the petitioner, by drawing our attention to the Special Report (dt. 23. 02. 05) of the Inspector of Police, m. K. B. Nagar Police Station, Chennai, which finds place at page NO. 9 5 of the booklet, would submit that in view of the fact that the detention order was passed only on 01. 03. 2005, the reference made therein leads to an inference that the detenu was detained even on 23. 02. 200 5. According to the learned counsel, this aspect has not been considered by the Detaining Authority.