S ANBUKARASI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE wife of the detenu is the petitioner herein. 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 C4/13510/2004 dated 25. 2. 2004 passed by the first respondent herein, quash the same as illegal and further direct the respondents to produce the detenu, viz. , Sundaram S/o ayyakannu, 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: "7. . . . .