SELVAKUMAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is the detenu - Selvakumar, son of Lakshmanan, aged about 30 years. The detenu has been detained by the second respondent by his order in Cr.M.P. No. 09/2018, dated 27.06.2018, holding him to be a "Bootlegger", as contemplated under Sec. 2(b) of Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) The order of detention reflects a most blatant attempt to scuttle the grant of bail by this Court to the detenu and defeat the order passed by this Court. The detention order dated 27.06.2018 informs that the detenu has been granted bail on the very same date under orders in Crl.O.P.(MD). No. 9959 of 2018, on 27.06.2018 and thereafter proceeds to state that the detenu has not produced sureties, as ordered by this Court.