MANI Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who is the wife of the detenu by name Poovarasu @ Poovarasan, who is detained as a "Bootlegger" as contemplated under the Tamil Nadu Prevention of Dangerous activities of Boot-leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14, 1982), by the impugned detention order dated 04.05.2006, challenges the same in this petition.

(2.) Heard the learned Counsel appearing for the petitioner as well as the learned Additional Public Prosecutor.

(3.) At the foremost, learned Counsel for the petitioner, by drawing our attention to the order dated 18.04.2006, made in Crl.M.P. No. 3270 of 2006 on the file of the Sessions Judge, Vellore, submitted that the respondents have predetermined to invoke Act 14, which is evident from the statement of the learned Public Prosecutor before the said Court, which vitiates the ultimate detention order passed by the detaining authority.