PALANIAMMAL Vs. COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed by the wife of the detenu under Article 226 of the Constitution of India for issue of a writ of habeas corpus quashing the order of detention passed against her husband on 16-5-1987 by the first respondent.

(2.) The impugned order of detention has been passed under S. 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act (Act 14 of 1982) with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of public order.

(3.) Though several grounds have been taken challenging the detention, learned counsel for the petitioner confined his argument to the question of the non-furnishing of the copy of the bail application and the bail order under which the detenu has been released on conditional bail. In the counter-affidavit it has not been denied that copy of the bail application and bail order have not been furnished to the detenu.