PAVITHRA Vs. STATE REP BY SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Challenge is made to the order of detention passed by the second respondent vide Proceedings in S.C.No.39/2018 dated 03.07.2018, whereby the detenu, by name, Balaji, son of Govindappa, aged about 27 years, was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) branding him as a "GOONDA".

(2.) The ground case has been registered against the detenu in Cr.No.234 of 2018 on the file of Inspector of Police, Shoolagir Police Station for offences u/s 147, 148, 324, 302 IPC. The detention order has been passed by second respondent in S.C.No.39/2018.

(3.) Though many grounds have been raised in the petition, the learned counsel appearing for the petitioner, confines his argument only in respect of non-application of mind on the part of the detaining authority in passing the order of detention.