M EASWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Easwari, challenges the impugned order of detention dated 19. 09. 2005, detaining her son M. Selvaraj, 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 both sides.

(3.) AT the outset, the learned counsel for the petitioner submitted that the impugned detention order is liable to be quashed on the ground of non-application of mind on the part of the Detaining authority. According to him, though the confession statement of the detenu was recorded on 07. 08. 2005, the witnesses have signed the same only on 08. 08. 2005 and this discrepancy has not been noticed by the Detaining authority.