V JOTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the wife of the detenu, by name Vinayagam, who is detained as a ''Video Pirate" 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 17.08.2006, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.

(3.) LEARNED counsel for the petitioner, by drawing our attention to paragraph No.5 of the grounds of detention (Tamil version) submitted that there is no such subjective satisfaction on the part of the detaining authority in arriving imminent possibility of the detenu being coming out on bail and necessity for invocation of Act 14 of 1982. He pressed into service the following statement in paragraph No.5 which reads as under: