UDHYA RANI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner by name Udhya Rani, challenges the detention order dated 14. 07. 2005 of the Commissioner of Police, Greater Chennai, first respondent herein, detaining her husband, viz. , Anbuselvam under Section 3 (1)of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (in short " Tamil Nadu Act 14 of 1982" ).

(2.) THE learned counsel for the petitioner after taking us through the impugned grounds of detention and all other materials has raised the following contentions:

(3.) THE learned Government Advocate appearing for the respondents by placing the records, met all the points.