LATHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the order of detention dated 5. 7. 2007 made in Ref. No. C3. D. O. No. 49/2007 passed by the second respondent under the provisions 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 (Tamil nadu Act 14 of 1982) to detain one Sivaji, son of Munisamy, branding him as a Bootlegger, the petitioner, who is the wife of the detenu, filed the above petition seeking to quash the order of detention and to direct the respondents to produce the detenu, who is now confined at Central prison, Vellore before this Court and set him at liberty.

(2.) ON 18. 6. 2007, the Inspector of Police, Arakonam taluk Circle, found the detenu selling illicit arrack containing atropine of 6. 7 mg per 100 ml, as per the chemical analysis report. A case was registered in Crime no. 240/2007 under Sections 4 (1) (i), 4 (1) (aaa) and 4 (1-A) (ii)of the Tamil Nadu Prohibition Act.

(3.) THE second respondent, taking note of the above case as a ground case and finding that there are five adverse cases, ordered his detention dubbing him as a bootlegger.