SUSILA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS Habeas Corpus Petition has been filed to call for the records relating to the order of the second respondent, dated 16.11.2012, made in C.M.P.No.14/PBMMSEC Act/2012(F3), and quash the same, and to produce the detenu, namely, Arumugam, son of Rajendran, aged about 34 years, confined in the Central Prison, Salem, before this Court and to set him at liberty.

(2.) THE petitioner is the wife of the detenu, R.Arumugam, son of Rajendran, who has been detained, under Section 3(1), read with 3(2)(a) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980, pursuant to the order passed by the second respondent in his proceedings, in C.M.P.No.14/PBMMSEC Act/2012(F3), dated 16.11.2012. In view of the detention order passed by the second respondent, dated 16.11.2012, the detenu had been lodged in the Central Prison, Salem, terming him as a 'Black Marketeer'.

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