SATHISH Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to an order of detention made by the second respondent herein dated 07.10.2009 in Memo No,359/ 2009, whereby the petitioner Sathish was ordered to be detained under Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act 1982 (Tamil Nadu Act 14 of 1982), terming him as an 'Immoral Traffic Offender' since his activities were prejudicial to the public order and health.

(2.) THE affidavit in support of the petition along with all the materials including the order under challenge are perused. THE Court heard the learned Counsel for the petitioner.

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