PRABAKAR Vs. STATE OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) Petitioner is the detenu - Prabakar, son of Sekar. The detenu has been detained by the second respondent by the impugned Detention Order in No.25/BCDFGISSSV/2018 dated 24.04.2018, holding him to be a "Goonda", as contemplated under Section 2(f) of Tamil Nadu Act 14 of 1982.

(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.) Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel for petitioner would mainly focus on the ground that the detenu, in this case, was arrested on 23.01.2018, whereas the detention order was passed on 24.04.2018, i.e., with an inordinate delay, which, according to the learned counsel, vitiates the order of detention. In support of his contention, learned counsel for petitioner placed reliance on the judgment of a Division Bench of this Court reported in 2005 MLJ (Crl.) 752 (Ramesh v. District Collector and District Magistrate, Tiruchirapalli District and another) . Hence, on the above grounds, the detention order is liable to be set aside.