DHANALAKSHMI Vs. COMMISSIONER OF POLICE CHENNAI EGMORE

JUDGEMENT

(1.) THIS Petition is brought forth by the wife of detenu challenging an order of the First Respondent made in proceedings No.379/2010 dated 29.06.2010 whereby the detenu Durai son of Paulkarasu was ordered to be detained as a Video Pirate under the provisions of Act 14 of 1982.

(2.) THE Affidavit filed in support of the Petition and the grounds of detention are looked into. THE Court heard the learned Counsel on either side.

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions.