D GEETHA Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed to call for the records relating to the order of the third respondent, dated 26.11.2012, made in C3.D.O.No.80/2012, and quash the same, and to produce the petitioner's husband, namely, Dhanapal s/o.Pallipattan, aged about 47 years, confined in the Central Prison, Vellore, Vellore District, before this Court and to set him at liberty.

(2.) THE detenu, namely, Dhanapal son of Pallipattan, has been detained, under Section 3(2)(a) of the Prevention of Black-marketing and Maintenance of Essential Commodities Act, 1980 (Act No.7 of 1980), pursuant to the order passed by the third respondent, in his proceedings No.C3.D.O.No.80/2012, dated 26.11.2012. In view of the detention order passed by the third respondent, dated 26.11.2012, the detenu had been lodged in the Central Prison, Vellore, Vellore District.

(3.) THE learned counsel appearing on behalf of the petitioner had referred to Paragraphs-4 and 5 of the grounds of detention, which read as follows: