KRISHNAN ALIAS ARUPPU KRISHNAN Vs. STATE

JUDGEMENT

(1.) THE petitioner himself is the detenu. He has been detained by the order of detention dated 16.11.2007 passed by the first respondent branding him as a Drug Offender, in exercise of the powers conferred under 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982). Challenging the above said order of detention, the present Habeas Corpus Petition is filed.

(2.) THE order of detention in question came to be passed in view of the involvement of the detenu in four adverse cases and one ground case involving the offense under the provisions of N.D.P.S. Act.

(3.) WE have also heard Mr. M. Babu Muthu Meeran, learned Additional Public Prosecutor, representing on behalf of the respondents.