SUBRAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ONE Subramani (Petitioner) is the father of the detenu, Madhu. The detenu, it is said, is a forest offender. Apart from the ground case, the occurrence relating to which is said to have happened on 21.11.1995, the detenu had come to adverse notice in two other cases.

(2.) THE District Magistrate of North Arcot Ambedkar District, Vellore -9 (Second Respondent) clamped upon the detenu the impugned order of detention under the relevant provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas. Immoral Traffic offenders and Slum Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982) in his proceedings D.O. No. 205/95 dated 25.11.1995 with a view to preventing him from indulging in an activity prejudicial to the maintenance of public order.

(3.) MR . Syed Fasiuddin, learned Additional Public Prosecutor representing the Respondents would, however, repel such submissions and produce the relevant files for perusal and consideration of this Court.