LAWS(MAD)-2010-10-275

DHANASEKAR Vs. COMMISSIONER OF POLICE

Decided On October 28, 2010
DHANASEKAR Appellant
V/S
COMMISSIONER OF POLICE CHENNAI POLICE Respondents

JUDGEMENT

(1.) THIS petition challenges an order of the second respondent dated 20.5.2010, whereby the petitioner/detenu was ordered to be detained under Act 14/82 branding him as a Goonda.

(2.) ALL the materials available and in particular, the order under challenge, are perused. The Court heard the learned Counsel for the petitioner.

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