P.ARUMUGASAMY Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The petitioner is the brother of the detenu, namely, Sekar @ Chandrasekar, Son of Ponraj, aged 47 years, challenges the impugned order of detention, dated 29.08.2018 in No.8/2018 detaining his brother as "Black Marketer", as contemplated under sub section 3(2) (b) r/w 3(1) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Central Act No.7 of 1980).

(2.) The ground case has been registered against the detenu in Crime No.256/2018 on the file of the Civil Supplies, CID, Chennai Unit, for offences u/s. 6(4) of TNSC (RDCS) Order 1982 r/w 7(1)(a)(ii) of E.C Act, 1955. The detention order has been passed by second respondent in No.8/2018 on 29.08.2018.

(3.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.