PARIMALA Vs. SECRETARY TO GOVERNMENT HOME

JUDGEMENT

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

(2.) The mother of the Detenu has filed this Petition challenging the Detention Order passed by the Second Respondent in B3/D.O.No.14/2020 dated 10.02.2020 under Section 2 (e) of the Tamil Nadu Act 14 of 1982 based on the ground case registered against him.

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