RAJAKKANNU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ Application challenges the order of the second respondent made in Cr.M.P.No.38/2008 dated 05.9.2008 whereby the petitioner's friend was ordered to be detained under the provisions 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 of 1982) branding him as a "Bootlegger".

(2.) THE Court heard the learned counsel appearing for the petitioner and looked into all the materials available including the order under challenge.

(3.) THE Court heard the learned Additional Public Prosecutor on the above contention and paid its anxious consideration on the submissions made.