STATE OF TAMIL NADU Vs. BASKAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard parties.

(3.) This Appeal is against an Order dated 7th April, 2000. By this Order a Detention Order dated 2nd August, 1999 has been quashed on the ground that the Detention Order is vitiated on ground of vagueneess as the exact overt act attributable to each one of the accused has not been set out.