NAGARATHINAM Vs. SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE DEPARTMENT,; DISTRICT MAGISTRATE AND DISTRICT COLLECTOR,; SUPERINTENDENT OF PRISON AND; SECRETARY, ADVISORY BOARD

JUDGEMENT

(1.) This Writ Application challenges an Order of Detention made by the second respondent on 22.03.2010 whereby the husband of the petitioner was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Boot-Leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) branding him as a "Drug Offender".

(2.) The Court heard the learned Counsel appearing for the petitioner and looked into all the materials available, in particular, the order under challenge.

(3.) The detenu was involved in four adverse cases as follows: Sl Police Station Section of law No Cr. No. & Date 1 Virudhunagar West 8(c) read with 20(b)(ii)(A) Police Station NDPS Act Crime No. 765/2008 2 Virudhunagar West 8(c) read with 20(b)(ii)(A) Police Station NDPS Act Crime No. 576/2009 3 Virudhunagar West 8(c) read with 20(b)(ii)(B) Police Station NDPS Act Crime No. 827/2009 4 Virudhunagar West 8(c) read with 20(b) Police Station (ii)(B) NDPS Act Crime No. 1103/2009