MURALI Vs. COMMISSIONER OF POLICE GREATER CHENNAI EGMORE

JUDGEMENT

(1.) THE petitioner, who is detained 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) by the impugned detention order dated 31. 08. 2005, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.

(3.) AT the foremost, learned counsel for the petitioner, by drawing our attention to three adverse cases and the arrest made therein, would submit that in the absence of any material to show that he came out on bail, it could not be possible for the detenu to commit the offence in the ground case as concluded by the Detaining Authority. According to him, inasmuch as material has neither been placed before the Detaining Authority nor in turn supplied to the detenu, the detention order is liable to be quashed.