PADMAVATHI Vs. SECRETARY TO GOVERNMENT GOVERNMENT OF INDIA

JUDGEMENT

(1.) This Petition has been filed by the wife seeking to quash the detention order passed against her husband, Senthil @ Ramesh, S/o.Chidamabarm, who has been branded as "Goonda and Dangerous Person" by the 3rd respondent, in the order dated 19.06.2017, invoking Section 3(2) of the Puducherry Prevention of Anti-social Activities Act, 2008 (for short 'the Act').

(2.) The learned senior counsel appearing for the petitioner assailed the order of detention on the following grounds:

(3.) To buttress the above argument, reliance is placed on the following decisions to quash the order of detention :-