VINOTH Vs. SECRETARY TO GOVERNMENT GOVERNMENT OF TAMIL NADU HOME, PROHIBITION & EXCISE DEPARTMENT SECRETARIA AND ANOTHER

JUDGEMENT

(1.) Petitioner, detenu herein, challenges the impugned order of detention, dated 17.08.2017 in BCDFGISSSV No.488/2017 detaining HIM as a "Goonda", as contemplated under Section 2(f) of 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, 1982 (Tamil Nadu Act 14/1982).

(2.) As per the grounds of detention dated 17.08.2017, passed by the second respondent, the detenu came to adverse notice in the following cases:

(3.) We have heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority including the counter affidavit filed by the respondent.