JEEVITHA Vs. STATE OF TAMIL NADU REP

JUDGEMENT

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

(2.) The Wife of the detenu has filed this Petition challenging the detention order passed by the Second Respondent in C.No.11/G/IS/2020, dated 17.01.2020 under the Tamil Nadu Act 14 of 1982.

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