R VASANTHA Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The wife of the detenu Kutty Rajendran @ Rajendran is the petitioner in this habeas corpus petition, and she has challenged the order of detention passed by the third respondent in Cr.M.P.No.6/BM/2013(E1), dated 30.01.2013, branding the detenu as "Black Marketer".

(2.) The detaining authority has relied on an adverse case registered in Crime No.111 of 2012 on the file of Civil Supplies Criminal Investigation Department, Pollachi, for an offence under Section 6(4) of TNSC (RDCS) Order, 1982 r/w Section 7(1)(a)(ii) of Essential Commodities Act, 1955. The ground case alleged against the detenu is one registered on 02.01.2013 by the Sub Inspector of Police, Civil Supplies Criminal Investigation Department, Pollachi in Crime No.3 of 2013 for an offence under Rule 6(4) of TNSC (RDCS) Order, 1982 r/w Section 7(1)(a)(ii) of Essential Commodities Act, 1955.

(3.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for respondents 2 and 3 as well as the learned Senior Central Government Standing Counsel for the first respondent.