SUBRAMANI SHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, by name Subramani Sha, who is detained as a ''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 20. 07. 2005, challenges the same in this Petition.

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

(3.) AT the foremost, learned counsel for the petitioner, by drawing our attention to the fourth adverse case, has contended that inasmuch as all those cases are under investigation stage, the detaining authority is not justified in invoking Act 14 of 1982. He also contended that in view of the discrepancy in the mahazar, the detention order is liable to be quashed on the ground of non application of mind.