R KASIAMMAL Vs. STATE

JUDGEMENT

(1.) THE wife of the detenu is the petitioner herein and he 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 C2/53962/2003 dated 20.10.2003 passed by the second respondent herein, quash the same as illegal and further direct the respondents to produce the body of the detenu viz.,Raja S/o Velu who is now confined in the Central Prison, Cuddalore, before this Court and set him at liberty forthwith.

(2.) THE detenu 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. ....