KUMAR ALIAS KULLAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner, who is detained as a " Goonda " as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Boot- leggers , Drug Offenders, Forest Offenders, Goondas , Immoral Traffic Offenders, Slum Grabbers and Video pirates Act, 1982 (Tamil Nadu Act 14, 1982), by the impugned detention order dated 05. 04. 2006, challenges the same in this petition.

(2.) HEARD the learned counsel appearing for the petitioner as well as the learned Additional Public Prosecutor.