VIJAYAKUMAR ALIAS CTN VIJAYAKUMAR Vs. STATE GOVERNMENT

JUDGEMENT

(1.) THE petitioner has filed the Habeas Corpus Petition challenging the order of detention dated 12.7.2006 passed by the Commissioner of Police, Salem. THE order of detention has been passed on the ground that the petitioner/detenu is a "Goonda" within the meaning of Tamilnadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).

(2.) IN the grounds of detention reference has been made to one adverse case, namely, Salem Town Police Station Cr.No.1049 of 2006, which is registered under Sections 364-A, 386, 307, 120-B IPC. Apart from the above adverse case, the detaining authority has referred to the incident dated 18.6.2006, on the basis of which Salem Town Police Station Crime No.1081 of 2006 under Sections 392 & 397 IPC. IN the grounds of detention, the detaining authority has referred to the fact that the detenu has been remanded to judicial custody in Salem Police Station Cr.No.1081 of 2006 and, even though no bail application had been filed, there was possibility of being released on bail by filing bail application in future.