UMA Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THE petitioner is the mother of the detenu. The detenu has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in Memo No.727/BDFGISSV/2013, dated 19.08.2013.

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

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