SELVARAJ Vs. SECRETARY TO GOVT.

JUDGEMENT

(1.) THE petitioner is the husband of detenu. The detenu has been branded as a "Drug Offender" as contemplated under Section 2(e) of the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in BDFGISSV No.970/2013 dated 11.09.2013.

(2.) THE detenu came to adverse notice in the following cases: -

(3.) WE have heard the learned Additional Public Prosecutor on the above submission.