VASUKI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is the wife of the detenu. The detenu has been branded as a "Boot -Legger" under the Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in C.O.C. No.52/2013, dated 22.08.2013.

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

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