A TAMILARASI Vs. SECRETARY; DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner is the wife of the detenu viz., Mr.Arivu @ Arivanantham, S/o.Mani, aged about 35 years. The detenu has been detained, as per the order of the second respondent, dated 16.07.2015, under Section 2(b) of the Tamilnadu Act 14 of 1982, branding him as "Boot-Legger". Challenging the same, she has come up with this Habeas Corpus Petition.

(2.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents. We have also perused the records carefully.

(3.) Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel for the petitioner would mainly focus his argument on the ground that there is violation of procedural safeguards, which are guaranteed under Articles 21 and 22 of the Constitution of India.