T.ARUL PRAKASH Vs. STATE OF TAMIL NADU

JUDGEMENT

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

(2.) The son in law of the Detenu has filed this Petition challenging the Detention Order passed by the Second Respondent in B.3/D.O/No.10/2020 dated 02.02.2020 as he has got two adverse cases registered against him apart from the ground case. It has also brought to the notice of this Court that he has also got 18 previous cases to his credit.

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