K VALLI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition challenges an order of the second respondent dated 16.6.2010, whereby the petitioner's relative by name Logu alias Loganathan was ordered to be detained under Act 14/82 branding him as a Bootlegger.

(2.) ALL the materials available and in particular, the order under challenge, are perused. The Court heard the learned Counsel for the petitioner.

(3.) THE Court heard the learned Additional Public Prosecutor on all the above contentions and paid its anxious consideration on the submissions made.