PONNANGAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Habeas Corpus Petition has been directed against the Detention Order No.06/2019, dated 17.2.2019.

(2.) The sponsoring Authority had recommended for the detention of the detenu on the ground that he is a habitual offender and there are two adverse cases of similar nature, pending against him and he is involved in similar offence, which impelled the Sponsoring Authority to recommend for the detention of the Petitioner/detenu.

(3.) The learned counsel for the Petitioner raised three grounds challenging the detention order passed by the second respondent.