MALLIGA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS petition challenges an order of detention made by the second respondent dated 3.5.2010, whereby the son of the petitioner by name Nagaraj was ordered to be detained under the provisions of Act 14 of 1982 branding him as a Goonda.

(2.) ALL the materials placed and in particular, the order under challenge, are perused. The Court heard the learned Counsel for the petitioner and also looked into the grounds of challenge.

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