M SHANTHI Vs. SECRETARY TO GOVERNMENT DEPARTMENT OF HOME PROHIBITION AND EXCISE GOVERNMENT OF TAMIL NADU FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) THIS Petition is brought forth by the mother of the detenu challenging the order of the Second Respondent made in BDFGISSV No.146/2009 dated 19.11.2009 whereby her son Murali was ordered to be detained as a Goonda under the provisions of Act 14 of 1982.

(2.) THE Affidavit filed in support of the Petition and the grounds of detention are looked into. THE Court heard the learned Counsel on either side.

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions.