KASTHURI Vs. STATE

JUDGEMENT

(1.) THE detenue is the petitioner herein and she has come forward to file the above petition praying to issue a Writ of Habeas Corpus, calling for the records relating to the order in B.D.F.G.I.No.05/2004 dated 5.2.2004 passed by the second respondent herein, quash the same as illegal and further direct the respondents to produce the body of the petitioner/detenue viz.,Tmt.Kasthuri W/o Venugopal who is now confined in the Special Prison for Women, Vellore, before this Court and set her at liberty forthwith.

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

(3.) THIS Court's attention is also drawn to a decision of the Apex Court rendered in Rivadeneyta Ricardo Agustin v. Govt. of Delhi reported in 1994 SCC (Cri) 354, wherein it is held therein: "7. ....