RADHAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order passed by the second respondent in Memo.480/BDFGISSV/2009 dated 23.11.2009, whereby the son of the petitioner namely Suresh @ Muttai Suresh was detained under the Act 14 of 1982, terming him as "Goonda".

(2.) THIS 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 considerations on the submissions made.