SASIKUMAR Vs. THE DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE petitioner who is the detenu has been detained by an order dated 21.09.98 passed by the first respondent under Tamil Nadu Act 14 of 1982, after identifying him as a 'Bootlegger", since he had come to the adverse notice of the Detaining Authority in several crimes registered under Tamil Nadu Prohibition Act, 1937 and further on 27.8.98 he had acted in a manner prejudicial to the maintenance of public health by selling arrack mixed with Atropine, the poisonous substance.

(2.) LEARNED counsel for the petitioner and the learned Additional Public Prosecutor have a reed that all the facts need not be mentioned in the order, since the writ has to be allowed on the following short ground.

(3.) IN the result, the Habeas Corpus petition is allowed. The impugned order of detention is set aside. The detenu is directed to be set at liberty forthwith, unless his detention is otherwise required in any other case.