VIJAYALAKSHMI Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) THIS Habeas Corpus Petition challenges the order of detention made by the second respondent in No. C.P.O/T.C/I.S/D.O. No.23/2010 dated 5.3.2010, whereby the son of the petitioner by name Manoharan @ Manoj was ordered to be detained under the Act 14 of 1982 branding him as "Goonda".

(2.) AFFIDAVIT filed in support of the petition and all the materials including the order under challenge is perused.

(3.) THIS Court heard the learned Additional Public Prosecutor on the above contentions. THIS Court paid its anxious consideration on the submissions made by either side.