KARTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent herein made in C.M.P. No.47/GOONDA/Salem city/2009 dated 28.10.2009, whereby an order of detention came to be passed against the detenu Pandian branding him as "Goonda" under 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.