C PRABHU Vs. STATE

JUDGEMENT

(1.) THIS petition is brought forth by the son of the detenue challenging the order of the second respondent in BDFGISSV No.20/2010 dated 17.4.2010, whereby Kamatchi was ordered to be detained as a Bootlegger under the provisions of the Act 14 of 1982.

(2.) THE Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

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