VASANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order of detention passed by the second respondent in C3.D.O. No.22/2010 dated 31.3.2010, whereby the husband of the petitioner Gopi was ordered to be detained under the Act 14 of 1982 branding him as "Bootlegger".

(2.) AFFIDAVIT filed in support of the petition is perused. The 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 consideration on the submissions made.