MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a petition seeks to challenge the detention order dtd. 9/5/2017.

(2.) Notice in this petition was issued on 10/10/2017. Despite opportunities, being given to the State, no counter affidavit has been filed to date. Therefore, the assertions made in the petition have remain un-controverted.

(3.) A perusal of the detention order would show that one adverse case (Crime No.101 of 2017) has been noticed qua the detenu. Insofar as the adverse case is concerned the detenu is alleged to have committed offences under Ss. 454, 457 and 380 IPC.