KARUPPAYEE Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) MOTHER of the detenu challenges the detention order dated 05. 07. 2005 , detaining her son by name Dhanasekaran 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 government Advocate for the respondents.

(3.) AFTER taking us through the grounds of detention and all other connected materials, learned counsel for the petitioner, at the foremost, submitted that even though the detenu was arrested in respect of two Crime numbers, namely, 694/05 and 825/05 on the file of M-4 Redhills Police Station, the detaining Authority has taken note of Crime No. 694 of 2005 alone and there is no reference to the other Crime Number, viz. , 825/05, which, according to the learned counsel, shows the non-application of mind on the part of the detaining Authority.