KURUVI ALIAS CHANDRASEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who was detained at Central Prison, Puzhal, Chennai, by an order dated 25/7/2007 of the second respondent 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 Bootlegger, seeks a writ of Habeas Corpus to call for the records in connection with the order of detention passed in proceedings No. 345/2007, to set aside the same and to direct the respondents to produce him before this Court and set him at liberty.

(2.) FACTS which led to the passing of the detention order is as follows :-

(3.) THE second respondent, taking note of the above ground case and finding that the detenu came to the adverse notice of the authorities in three cases of alike nature on the file of same police station, viz. , in Crime Nos. 91/2007, 182/2007 and 215/2007, having satisfied that there is compelling necessity to detain the detenu in order to prevent him from indulging in such activities, which are prejudicial to the maintenance of public order and public health, ordered his detention dubbing him as a Bootlegger.