PRADEEP Vs. STATE OF TAMIL NADU AND OTHER

JUDGEMENT

(1.) The petitioner, who is the detenu, namely, Pradeep, son of Nagarajan, age 30 years, challenges the impugned order of detention, dated 13 .12.2017 in No.772/BCDFGISSSV/2017 detaining him as "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.) The detenu has come to adverse notice in the following case:- <FRM>JUDGEMENT_1219_LAWS(MAD)3_2018_1.html</FRM> The ground case has been registered against the detenu in Crime No.128 of 2017 on the file of Inspector of Police, Anti Vice Squad Police Station for offences under section 3(2)a, 4(1) & 5(1)a of ITP Act. The detention order has been passed by Second respondent in No.772/BCDFGISSSV/2017 on 13.12.2017.

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