RAJA @ TOKKAN RAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detenu himself is the petitioner. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the second respondent passed in BDFGISSV No.1403/2013 dated 22.10.2013.

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

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