PETCHIAMMAL Vs. STATE

JUDGEMENT

(1.) THE wife of the detenu is the petitioner herein. THE detenu was branded as a bootlegger and detained by the impugned proceedings dated 7.12.2003 under Section 2(b) of the Tamil Nadu Act 14 of 1982.

(2.) HEARD the learned counsel for the petitioner as well as the learned Additional Public Prosecutor.