NOOR AYISHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of the detenu. The detenu has been detained by the second respondent by his order in BCDFGISSSV No.159/2020, dated 29.02.2020, holding him to be a 'Drug Offender", as contemplated under Section 2(e) of Tamil Nadu Act 14 of 1982.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) Among other grounds, the detention order is mainly attacked on the ground that there is a delay in passing the order of detention. Learned counsel appearing for the petitioner strongly contended that though the detenu was arrested on 21.01.2020, the detention order was passed only on 29.02.2020 i.e., after a considerable delay of nearly one month. Therefore, the detention order has to be set aside.