SANTHOSH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who is the detenu, namely, Santhosh, Son of Sambath Kumar, aged 23 years, challenges the impugned order of detention, dtd. 25/8/2018 in No.750/BCDFGISSSV/2018 detaining him as "GOONDA", as contemplated under Sec. 2(f) 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 14/1982).

(2.) The detenu has come to adverse notice in the following case:-

(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.