AIROnline 2020 Mad 656

Madras High Court

Hon'ble Judge(s): T. Raja, B. Pugalendhi , JJ

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act (14 of 1982) , S.3(1)— Detention order - Validity - Offence under Ss. 4 (1)(aaa), 4(1)(i), 4 (1-A) (i), 18A of Tamil Nadu Prohibition Act - Conditional bail granted to detenu in adverse cases and in ground case in which he is still in remand as he has not produced required sureties - Passing of detention order within two days after grant of bail on ground that recourse to normal criminal law would not have desired effect of effectively preventing him from indulging in activities which are prejudicial to maintenance of public order - Would show that order of detention is an attempt to scuttle order of grant of bail - Detention order, illegal - Liable to be quashed. (Para 6)