S VISWANATHAN Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents.

(2.) THE order of detention in respect of one Baliyah has been challenged by his friend. The order of detention is on the allegation that the detenu is 'bootlegger' within the meaning of the 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.

(3.) EVEN though several contentions have been raised, such as delay in consideration of the representation and non-furnishing of relevant documents, we are concentrating our attention on the question relating to non-furnishing of documents.