SANKAR Vs. COMMISSIONER OF POLICE MADURAI

JUDGEMENT

(1.) ONE Sankar (Petitioner) is the detenu. He, it is said, is a goonda. Apart from the ground case the occurrence relating to which is said to have happened on 14. 10. 1995, he had come to adverse notice in five other cases.

(2.) THE Commissioner of Police, Madurai City, Madurai (first 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 No. 123/bdfgis/95 dated 19. 12. 1995 with a view to preventing him from acting in any activity prejudicial to the maintenance of public order.

(3.) IN fine, the habeas corpus petition is allowed. The impugned order of detention is set aside and the detenu is ordered to be set at liberty forthwith, unless and until be is required to be detained in connection with any other cause or case. .