S. SIVARANJANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the wife of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in Memo No.1151/BDFGISSV/2013 dated 28.09.2013.

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

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