VIJAYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the wife of the detenu by name Chittu @ Rajasekaran, who is detained as a "bootlegger" as contemplated under Section 3 (1) of 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 19. 04. 2006, challenges the same in this Petition.

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

(3.) AT the foremost, learned counsel appearing for the petitioner, by drawing our attention to the details furnished in paragraph 5 of the grounds of detention, has submitted that the detaining authority, even after finding that the bail application that was moved before this Court on 17. 04. 2006 in Crl. O. P. No. 9818/2006 was pending, has concluded that there was real possibility of his coming out on bail by filing another bail application for the above case before the same Court or High Court, which shows the non application of mind on the part of the said authority.