ALAGU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) One Alagu (Petitioner) is the detenu. The detenu, it is said, is a bootlegger. Apart from the ground case, the occurrence relating to which is said to have happened on 22-11-1995, he had come to adverse notice in four other cases.

(2.) The Commissioner Police, Madurai City (Second respondent) clamped upon the detenu, the impugned order of detention, under the relevant provisions of Tamil Nadu Act 14 of 1982, in his proceedings No. 118/BDFGIS/95, dated 11-12-1995 with a view to preventing him from acting in any manner prejudicial to the maintenance of public order and health.

(3.) Mr. V. Parthiban, learned counsel appearing for the petitioner, would press into service the lone and sole ground, namely, the second respondent detaining authority took extraneous materials into consideration for clamping, the impugned order of detention on the detenu, which is getting reflected in paragraph 3 of the grounds of detention, and on this short ground alone, he would say, the impugned order of detention is liable to be set aside.