S.VAIDYANATHAN,J. - (1.) The present Habeas Corpus Petition is directed against the Detention Order passed by the second respondent in Detention Order in No.24/2019 dated 19.05.2019.
(2.) The Sponsoring Authority had recommended for the detention of the petitioner under Act 14 of 1982 on four adverse cases and one ground case registered against the Petitioner and the petitioner was thereafter arrested in the said case. The Detaining Authority has branded the detenu as a ''GOONDA'' and has passed the Detention order, dated 19.05.2019.
(3.) The learned counsel for the petitioner submitted that the Detention Order was passed based on the ground case that has been registered against the detenu in Crime No.110 of 2019, for the offence under Sections 341 , 307 and 397 of I.P.C. The learned counsel submitted that the Detaining Authority has stated that no bail petition has been filed by the detenu. However, he has arrived at the subjective satisfaction only on the ground that there is a likelihood of the detenu filing a bail application and therefore, the Detention Order is vitiated.;