MAHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the detenu herein and 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 Memo No. 1318/BDFGISSV/2013, dated 13.10.2013.

(2.) THE detenu came to adverse notice in the following cases: <FRM>JUDGEMENT_666_TLMAD0_2014.htm</FRM>

(3.) WE have heard Mr. P. Govindarajan, learned Additional Public Prosecutor on the above point and perused the records.