(1.) THE petitioner is mother of the detenu by name Deena alias Dhinagaraj, who has been detained by means of the proceedings dated 21.01.2008 in No.C2/4501/2008 by the first respondent, branding him as Bootlegger.
(2.) HE came to adverse notice of police in three cases registered under the provisions of Tamilnadu Prohibition Act, 1937. The ground case on which the detention order has been made is that on 12.01.2008 at 11.00 a.m., while the Sub-Inspector of Police, Valavanur Police Station along with his party conducted prohibition raid at Periyakuchipalayam Village, he noticed the detenu sitting on the ground at Periyakuchipalayam railway gate and poured something in a plastic tumbler from one small white colour plastic can and got money after giving the same to a person standing before him. The person who consumed arrack escaped when the police party surrounded the detenu. They arrested the detenu and also recovered illicit arrack and a sum of Rs.50/- from him. A case was registered in Cr.No.42 of 2008 under Sections 4(1-A) and 4(1)(i) of Tamil Nadu Prohibition Act 1937, against the detenu.
(3.) WHEN a bail application is already pending before the competent Court, whose date and nature of disposal could not be foreseen by anybody else, it is strange to mention that he would file another application and get order. This is classical instance of non application of mind.