CHRISTOPHER RAJA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS petition for issuance of a writ of habeas corpus challenges an order of the second respondent dated 23.9.2010, made in Cr.M.P.No.7/B.M/2010 (E1), whereby the brother of the petitioner by name Thomas was ordered to be detained under the provisions of the Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980, branding him as a black marketeer.

(2.) THE Court looked into all the materials available and in particular, the order under challenge and heard the learned Counsel for the petitioner.

(3.) THE Court heard the learned Additional Public Prosecutor for the State and also the learned Counsel for the third respondent on all the above contentions and paid its anxious consideration on the submissions made.