MALLIGA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE wife of the detenu is the Petitioner and challenge is made to the order of detention dated 13.11.2010, passed by the second respondent under which, the detenu has been branded as a "Bootlegger" and detained under the provisions of Tamil Nadu Act 14 of 1982.

(2.) AS per the grounds of detention dated 13.11.2010, the detenu came to adverse notice in the following cases:-

(3.) PER contra, Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor, would submit that since the orders granting bail are known to the detenu and the Detainig Authority has arrived the subjective satisfaction based on the materials furnished to him by the sponsoring authority, there is no necessity on the part of the Detaining Authority to furnish those documents and prayed for dismissal of the Habeas Corpus Petition.