Y.SUVITHA Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Habeas Corpus Petition is filed, by the wife of the detenu, namely, Yuvaraj, son of Subramani, aged about 32 years, praying that this Court may be pleased to issue a Writ of Habeas Corpus, to call for the records, in C.M.P.No.73/Goonda/2015/M1, dated 02.12.2015, passed by the 2nd Respondent, detaining the detenu, under Section 3(1) of the Tamil Nadu 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), the Tamil Nadu Act 14 of 1982, branding him as a Goonda , in the Central Prison, Vellore, and to quash the same and to direct the Respondents to produce the body of the detenu and set him at liberty forthwith.

(2.) As per the grounds of detention dated 02.12.2015, passed by the second respondent, the detenu came to adverse notice in the following cases:

(3.) Though many grounds have been raised in this Habeas Corpus Petition, Mr.M.Elango, the learned counsel appearing for the petitioner, would focus his argument only in respect of non -application of mind on the part of the detaining authority in passing the order of detention.