P.ANBU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a petition, which seeks to assail the order of detention dated 08.05.2017 passed in No.C3/D.O/22/2017 by the second respondent in exercise of his powers conferred under Section 3(1) of the Tamil Nadu Prevention of dangerous activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 (in short ' Tamil Nadu Act 14 of 1982). The said detention order has been passed under Section 2 (b) of the Tamil Nadu Act 14 of 1982, branding the detenue as a

(2.) The petitioner, who is the wife of the detenu, has assailed the order of detention on the ground that it has been passed without application of mind and contrary to law.

(3.) There are four adverse cases (Cr.Nos.871/2016, 56/2017, 110/2017 and 125/2017) pertaining to the detenu, which have been noted by the detaining authority. Insofar as the subject case is concerned, because of which the detenu stands detained, it is numbered as Cr.No.260/2017.