R JAYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The wife of the detenu has filed this Habeas Corpus Petition challenging the detention order dated 13.12.2006 passed against her husband - V. Ravi, branding him as "Goonda" as contemplated under Section 2(f) of Tamil Nadu Act 14/1982.

(2.) In the Habeas Corpus Petition, though, several grounds have been raised and argued as well, we do not deem it necessary to consider every one of them, for the Habeas Corpus Petition has to be allowed on the short ground that the subjective satisfaction of the Detaining Authority as to the imminent possibility of the detenu being released on bail is unsupported by any material.

(3.) The learned Counsel for the Petitioner has contended that in the facts and circumstances of the case and as is evident from the record, there was no imminent possibility of the detenu being released on bail and yet the Detaining Authority, even in the absence of any material to raise an apprehension that he may be released on bail in the near future passed the detention order.