M PANAIYADIAN Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE petitioner, who is the husband of the detenue, by name Vijayalakshmi, who is detained as a ''Boot-legger" 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 24.04.2006, challenges the same in this Petition.

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

(3.) LEARNED Additional Public Prosecutor brought to our notice that the complaint given by one Sukumar extracted in the first information report, which is available at page 34 to 36 and a copy of the same has been furnished to the detenue. A perusal of the relevant materials show that all the details regarding the complaint have been furnished to the detenue along with the grounds of detention. Hence, there is no force in the claim made by the petitioner.