R THAMILARASI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner challenges the detention order, dated 16. 02. 2006, detaining her son by name Ramesh 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 ).

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

(3.) THOUGH several grounds have been raised, Mr. R. Sankarasubbu, at the foremost, submitted that the impugned order of detention was based on stale grounds, hence, the same cannot be sustained.