GOPAL Vs. STATE

JUDGEMENT

(1.) THE petitioner by name Gopal, challenges the impugned order of detention dated 26. 10. 2005, detaining the detenu Raji @ Rajendran, his brother as "goonda" under Section 3 (1) of the Tamil Nadu Prevention of Dangerous activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral traffic Offenders and Slum Grabbers Act, 1982 ( in short "tamil Nadu Act 14 of 1982" ).

(2.) HEARD Mr. S. Swamidoss Manokaran, learned counsel for the petitioner and Mr. Abudukumar Rajarathinam, learned Government Advocate for the respondents.

(3.) THE learned counsel for the petitioner at the foremost submitted that though the ground case relates to an occurrence that had taken place on 22. 04. 2005 and the accused / detenu was arrested on 28. 04. 20 05, the detention order was passed only on 30. 06. 2005. In the absence of proper explanation for the delay of more than two months in passing the detention order amply shows that there is no nexus to the alleged ground case and the detention order.