G VELU Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner challenges the order of detention dated 09. 06. 2005, detaining his friend by name Perumal 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 and learned Government advocate for the respondents.

(3.) APART from the grounds raised in the affidavit filed in support of the Habeas Corpus Petition, the petitioner has also raised additional grounds by filing HCMP No. 4 of 2006. By order dated 17. 01. 2006, this Court allowed the said Petition.