RAMESH Vs. STATE

JUDGEMENT

(1.) The petitioner challenges the detention order dated 26.02.2007, whereby the Petitioner's brother was detained, branding him as 'Bootlegger', as contemplated under Section 2(b) of 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 of 1982].

(2.) Heard Mr. O.S. Thilak Pasumbadiar, learned Counsel for the petitioner and Mr. M. Babu Muthu Meeran, Addl. PP., learned Counsel for the respondent.

(3.) The detenu had earlier come to adverse notice in seven prohibition cases of various police stations in Nagapattinam District. The ground case relates to the alleged selling of illicit arrack on 11.02.2007. Case was registered in Cr. No. 225/2007 under Section 4(1)(aaa), 4(1)(i) read with 4(1-A) of T.N.P. Act of Nagapattinam P.E. Wing. Chemical analysis report of the sample had shown that the illicit arrack contained poisonous substance - 2.5 mg of atrophine. On being satisfied that the detenu is indulging in activities which are prejudicial to the maintenance of public order and public health, the detenu was detained under Act 14/1982.