MARIKANNU Vs. COMMISSIONER OF POLICE TIRUCHIRAPPALLI &

JUDGEMENT

(1.) THE petitioner is the mother of the detenu by name Nagendran @ Nagu. She challenges the order of detention dated 03.04.2008, detaining her son as "Goonda" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Boot Leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, (Tamil Nadu Act 14 of 1982).

(2.) AFTER notice, the 1st respondent filed a counter affidavit and the petition has been taken up for enquiry.

(3.) WE have perused the materials available on record and carefully considered the rival contentions advanced on either side.