(1.) The present Habeas Corpus Petition is directed against the Detention Order passed by second respondent in Detention Order in C.O.C.No.25/2019 dated 27.05.2019.
(2.) As per the grounds of detention, dated 27.05.2019, the detenu came under adverse notice in three adverse cases and in the ground case, which was registered in Crime No.64/2019 on the file of the Thalainayaru Police Station, who is the sponsoring authority, for offence under Section 379 IPC.
(3.) The learned counsel for the Petitioner submitted that the Detention Order was passed based on a case that has been registered against the detenu in Crime No.64 of 2019, for the offence under Section 379 IPC. The learned counsel submitted that the Detaining Authority having stated that no bail Petition has been filed by the detenu, proceeded to arrive at the subjective satisfaction only on the ground that the detenu is taking steps to file a bail application before the appropriate or higher Court. The learned counsel further submitted that the subjective satisfaction that has been arrived at is without any materials and therefore, the Detention Order is vitiated.