POONGODI Vs. STATE

JUDGEMENT

(1.) The wife of the detenu has filed this Habeas Corpus Petition challenging the detention order dated 23.01.2007 passed against her husband - Udaya Suriyan @ Udaya Kumar, branding him as "Goonda" as contemplated under Section 2(f) of Tamilnadu 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).

(2.) In the Habeas Corpus Petition, though, several grounds have been raised and argued as well, we do not deem it necessary to consider every one of them, for the Habeas Corpus Petition has to be allowed on the short ground that the subjective satisfaction of the Detaining Authority as to the imminent possibility of the detenu being released on ball is unsupported by any material.

(3.) Heard Mr. O.S. Thilak Pasumbadiar, the learned Counsel for the Petitioner and Mr. M. Babu Muthu Meeran, the learned Additional Public Prosecutor for the Respondents.