INDIRA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is brought forth by the wife of the detenu challenging an order of the second respondent in BDFGISSV No.168/2009 dated 13.12.2009 whereby her husband Panneer @ Panneerselvam was ordered to be detained as a Goonda under the provisions of Act 14 of 1982.

(2.) THE affidavit in support of the petition and the grounds of detention are looked into. THE Court heard the learned Counsel on either side.

(3.) THE Court heard the learned Additional Public Prosecutor on the above contention.