LAWS(MAD)-2020-1-368

BHUVANESWARI Vs. SECRETARY TO GOVERNMENT

Decided On January 13, 2020
BHUVANESWARI Appellant
V/S
SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) Petitioner is the wife of the detenu viz., G.Manikandan @ Gundu Manikandan, aged 42 years, S/o.Gopal, who has been branded as a 'Drug Offender' under the Tamil Nadu Act 14 of 1982 and detained under order of second respondent passed in C.No.69/G/IS/2019 dated 12.09.2019.

(2.) The alleged ground case has been registered against the detenu in Crime No.643 of 2019 on the file of D-1 Ramanathapuram Police Station for offences u/s.8(c) r/w 20(b)(ii) (B) NDPS Act , 1985. Aggrieved by the order of detention, the present writ petition has been filed.

(3.) Heard learned counsel for petitioner and learned Additional Public Prosecutor appearing for respondents. Perused the materials on record.