SAKTHIVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to the order of the second respondent made in NO.C.M.P./No.43/D.O./Salem City/2009, dated 08.09.2009 whereby the detenu, viz., Senthil, S/o.Chinnathampi, the brothe-in-law of the petitioner, was termed as "Drug Offender" under the provisions of Tamil Nadu Act 14 of 1982.

(2.) THE affidavit filed in support of the petition and the grounds of detention are perused. THE order under challenge is also perused. THE Court heard the learned counsel for the petitioner and also the learned counsel for the State.

(3.) THE court heard the learned Additional Public Prosecutor on the above contentions.