RAJENDIRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is detained as a "Bootlegger" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982), by the impugned detention order, dated 14.09.2006, challenges the same in this petition.

(2.) HEARD the learned counsel for the petitioner as well as the learned Additional Public Prosecutor for the respondents.

(3.) PER contra, the Learned Additional Public Prosecutor submitted that there was no delay in disposing of the representation sent by the petitioner's sister. He further submitted that the petitioner was selling I.D. Arrack mixed with poisonous substance and as such the second contention of the learned counsel for the petitioner is not sustainable. He further submitted that the alleged delay between the date of arrest and the date of passing of the order of detention will not in any way affect the validity of the detention order.