MANIKANDAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner, who was 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 22. 06. 2005, challenges the same in this Petition.

(2.) LEARNED counsel appearing for the petitioner, after taking us through the grounds of detention and all other connected materials, has raised the following contentions, (i) There was no ground for passing the order of detention under Tamil nadu Act 14 of 1982; (ii) In the Special Report submitted by the Inspector of Police (S8 adambakkam Police Station), which finds place at page No. 55 of the Booklet, the Officer has recommended for passing the detention order by describing the detenu as a 'dangerous person'. It shows that the authorities predetermined to invoke Act 14 of 1982 against the detenu; (iii) The arrest of the detenu was not properly communicated to his family members; and (iv) There was delay in disposal of the representation of the detenu.

(3.) LEARNED Government Advocate, by placing all the relevant records, met all the contentions made by the learned counsel for the petitioner.