NALLAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent made in C.M.P.No.33/09 dated 14.8.2009, ordering the petitioner's son Vilvathurai to be detained under Act 14 of 1982 branding him as a Goonda.

(2.) THE Court heard the learned Counsel on either side and looked into all the materials available.

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