RAJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is brought forth by the wife of the detenu, challenging the order of the second respondent in Memo No.118/BDFGISSV/2010 dated 18.6.2010, whereby the detenu Paulraj was ordered to be detained as a Bootlegger under the provisions of the Act 14 of 1982.

(2.) 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.) LEARNED counsel added further that after registration of the case, the sample was sent for analysis and report dated 11.6.2010 was received, as found in page No.101 of the booklet, stating that it contains poisonous substance. As found in page No.108 of the booklet, it would be evident that a Certificate was obtained from the Doctor and statement was received from him on 9.6.2010 itself even before the chemical analysis Certificate dated 11.6.2010 was received. A clarification should have been called for, but not done so.