P VALLIAMMAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE mother 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 proceedings of the second respondent in COC.16/2004 dated 23.3.2004, quash the same as illegal and set the detenu Muthu, S/o. Padhamuthu, TPDA No.4170, who is now confined in the Central Prison, Trichirappalli, at liberty forthwith.

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