P 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.