V.KANNAN Vs. PRINCIPAL SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) Challenge is made to the order of detention passed by the second respondent vide Proceedings in C.No.77/G/IS/2018 dated 20.07.2018, whereby the detenu, by name, V.Kannan @ Gandhi Kannan, son of Vettaiyappan, aged about 39 years, was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) branding him as a "DRUG OFFENDER".

(2.) The detenu has come to adverse notice in the following cases:- S.No. Police Station & Crime No. Section of Law 1. Coimbatore City, B-3 Kattoor 8(c) r/w 20 (b) (ii) (A) Police Station Crime No.546/2015 NDPS Act , 1985. 2. Coimbatore City, C-2 Race Course 20 (b) (ii) (A), 27-A, Police Station Crime No.588/2016 29 (2) (a) NDPS Act , 1985 The ground case has been registered against the detenu in Cr.No.677/2018 on the file of Inspector of Police, C-1 Kattoor Police Station for offences u/s 8(c) r/w 20(b) (ii) (B) NDPS Act 1985. The detention order has been passed by Second respondent in C.No.77/G/IS/2018 on 20.07.2018.

(3.) Though many grounds have been raised in the petition, the learned counsel appearing for the petitioner, confines his argument only in respect of non- application of mind on the part of the detaining authority in passing the order of detention.