JUDGEMENT
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(1.)THE petitioner, who is detained as 'goonda' as contemplated under the tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) by the impugned detention order dated 13. 10. 2005, challenges the same in this Petition.
(2.)HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.
(3.)AT the foremost, learned counsel for the petitioner submitted that in the absence of any bail application by the detenu and when he was in remand on the date of passing of the detention order, the Detaining Authority has committed an error in holding that there was imminent possibility of his coming out on bail, accordingly, the ultimate order passed by the authority is vitiated.
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