MANI Vs. SECRETARY TO GOVERNMENT

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 30. 06. 2005, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner and learned Government advocate for the respondents.

(3.) AFTER taking us through the grounds of detention and all other connected materials, learned counsel for the petitioner, at the foremost, submitted that inasmuch as the Detaining Authority has not applied his mind in respect of the bail petition filed by a co-accused, which was posted to 30. 06. 2005, and, without getting further report, has passed the impugned order of detention on the same day, ie. , on 30. 06. 2005, the said order is liable to be quashed on the ground of non- application of mind.