ARUNACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the friend of the detenu by name NEPPOLIAN @ RAMAKRISHNAN, aged 20 years, son of Elumalai, who has been detained as a bootlegger by the order of detention by the second respondent under Act 14/1982 vide reference in No. C-2/49051/2007 dated 07.11.2007.

(2.) IN order to clamp the order of detention, the detaining authority had taken adverse notice of five cases registered in Cr.Nos.395, 402 of 2006, 356 and 368 of 2007 on the file of Thiruvennainallur Police Station and Cr.No.675 of 2007 on the file of Tirukoilur Prohibition Enforcement Wing under the provisions of Tamil Nadu Prohibition Act, apart from ground case.

(3.) THOUGH the impugned order of detention is questioned on the two grounds, we are inclined to take into consideration the second ground as there is substance in it. Therefore, we need not discuss the first ground put forth by the learned counsel counsel for the petitioner.