SURESH Vs. SECRETARY TO GOVERNMENT STATE OF TAMIL NADU DEPARTMENT OF PROHIBITION & EXCISE [HOME] AND OTHERS

JUDGEMENT

(1.) Petitioner, detenu herein, challenges the impugned order of detention, dated 04.08.2017 in Memo No.472/BCDFGISSSV2017 detaining him son 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.) As per the grounds of detention dated 04.08.2017, passed by the second respondent, the detenu came to adverse notice in the following cases:

(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.