MAMU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is the detenu herein. He 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 No. 1002/BDFGISSV/2013 dated 14.09.2013.

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

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