MOHAMMED JALALUDEEN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Habeas Corpus Petition is directed against the detention order of the second respondent in No. P.D. No. 3 of 2019, dated 3.2.2019.

(2.) The Sponsoring Authority had recommended for the detention of the Petitioner under Act 14 of 1982 on a solitary case registered against the Petitioner and the Petitioner was thereafter arrested in the ground case. The Detaining Authority has branded the detenu as a ''Goonda'' and has passed the Detention order, dated 3.2.2019.

(3.) The only ground that was raised by the learned counsel for the Petitioner is with regard to the delay in considering the representation made by the detenu.