BHAKEERATHAN ALIAS EELAVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner, Mr. S. P. Samuel Raj, learned Additional Public Prosecutor, appearing for Respondent Nos. 1 and 2 and Mr. B. Rajendran, learned Central Government Counsel, appearing for Respondent No. 3.

(2.) THE order of preventive detention passed under the National Security Act, 1980, (in short "the Act") by the Commissioner of Police, Tiruchirappalli City, is in question. The said order of detention was passed on 03. 03. 2007. Subsequently, it was approved by the State Government and, ultimately, after consideration of the matter by the Advisory Board, such detention order has been confirmed.

(3.) THE relevant extract from the detention order reads as follows: