M SUSEELA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Habeas Corpus Petition is filed to call for the entire records relating to the detention order passed by the second respondent in P.D. No. 03 of 2013 dated 28-1-2013 and to quash the same and direct the respondents to produce the body of the detenu, namely, Briyani Raja alias Raja, aged about 24 years, before this Court and set him at liberty, now detained at Central Prison, Trichy.

(2.) This Habeas Corpus Petition has been filed by the mother of the detenu challenging the order of detention passed against her son under the Tamil Nadu Act. 14 of 1982, under the proceedings No. P.D. No. 03 of 2013 dated 28-1-2013. On the following adverse cases as well as the ground case, the detention order has been passed against the detenu, under the provisions of the above said Act.

(3.) Though may grounds have been raised in the petition to assail the order of detention , the learned counsel for the petitioner would restrict his arguments only with the following two grounds :-