ARUMUGHAM Vs. STATE

JUDGEMENT

(1.) M.CHOCKALINGAM, J.

(2.) THIS petition challenges an order of the second respondent dated 13.4.2010, whereby the petitioner's son Lakshmanan was ordered to be detained under Act 14/82 branding him as a Goonda.

(3.) LEARNED Counsel while advancing arguments on behalf of the petitioner, put forth the following grounds: