RAMESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Ramesh, challenges the impugned order of detention dated 12.12.2005, detaining him as "Goonda" 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 (in short "Tamil Nadu Act 14 of 1982").

(2.) HEARD both sides.

(3.) ON the other hand learned Additional Public Prosecutor has relied on the following unreported decisions: