K KUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE family friend of the detenu is the petitioner herein. He has come forward to file the above petition praying to issue a Writ of habeas Corpus, calling for the records relating to the proceedings of the second respondent in COC. 21/2004 dated 4. 4. 2004, quash the same as illegal and set the detenu Thirugnanam ,s/o. Periyathambi , TPDA No. 4185, who is now confined in the Central Prison, Trichirappalli , at liberty forthwith.

(2.) THE detenu has been detained on the ground that he was a Bootlegger, under the relevant provisions of Tamil Nadu Act 14 of 1982.