INDIRA Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The matter was heard through "Video Conference".

(2.) The Mother of the Detenu has filed this Petition challenging the Detention Order passed by the Second Respondent in C3-D.O.No.12/2020 dated 11.02.2020 as he has got two adverse cases registered against him apart from the ground case.

(3.) Heard Mr.S.Senthilvel, learned Counsel appearing for the Petitioner and Mr.R.Prathap Kumar, learned Additional Public Prosecutor appearing for the Respondents.