MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) H.C.P(Md)No.385 of 2020 has been filed by the detenu, namely, Murugan, son of Pinniyappan, aged about 34 years challenging the detention order in Detention Order in No.B.C.D.F.G.I.S.S.S.V.No.11 of 2020, dated 19.6.2020, passed by the second respondent, branding him as "Drug Offender " as contemplated under Section 2(e) of Tamil Nadu Act 14 of 1982.

(2.) H.C.P(Md)No.391 of 2020 has been filed by the detenu, namely,Kasimayan, son of Mokkamayan, aged about 27 years challenging the detention order in Detention Order in No.B.C.D.F.G.I.S.S.S.V.No.10 of 2020, dated 19.6.2020, passed by the second respondent, branding him as "Drug Offender " as contemplated under Section 2(e) of Tamil Nadu Act 14 of 1982.

(3.) H.C.P(Md)No.464 of 2020 has been filed by the wife of the detenu, namely,Anand, son of Mayan, aged about 30 years challenging the detention order in Detention Order in No.B.C.D.F.G.I.S.S.S.V.No.10 of 2020, dated 09.6.2020, passed by the second respondent, branding him as "Drug Offender " as contemplated under Section 2(e) of Tamil Nadu Act 14 of 1982.