VENMATHI SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted. Heard learned counsel for the parties.

(2.) The appellant is the wife of one Selvam who has been detained as a goonda under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982. The Commissioner of Police, Chennai City, on being satisfied that Selvam was involved in activities prejudicial to the maintenance of public order and with a view to preventing him from acting in the said prejudicial manner it was necessary to detain him, passed an order of detention on 23/8/1997.

(3.) The appellant challenged that order before the High court of Judicature at Madras but her petition failed. She has, therefore, filed this appeal.