GUNASUNDARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above Habeas Corpus Petition is filed praying to set aside the order of detention passed by the first Respondent in G.O. No. 1/1055 -4/2002 Public S.C. Dated 26.8.2002. The Petitioner is the wife of Aannappan, hereinafter referred to as the detenu.

(2.) THE brief facts of the case are as follows:

(3.) THE submissions of the learned senior counsel appearing on behalf of the Petitioner are under the following heads: