NIRANDARASELVI Vs. DISTRICT MAGISTRATE CUM DISTRICT COLLECTOR

JUDGEMENT

(1.) The wife of the detenu is the petitioner herein.

(2.) The detenu was detained under the Tamil Nadu Act 14 of 1982, for having come to the adverse notice of the detaining authority in three adverse cases under Tamil Nadu Prohibition Act, apart from the ground case in Crime No.402 of 2003.

(3.) On the basis of the materials furnished, the detaining authority arrived at the subjective satisfaction that the detention of the detenu is necessary in order to protect the public order and health. Therefore, the detention order under Section 3(1) of the Act has been passed. Aggrieved against the detention order, the present writ petition has been filed.