RAJI @ RAJA Vs. STATE OF TAMILNADU, REP. BY ITS SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE DEPARTMENT AND THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE petitioner, who has been detained as a Goonda under Tamilnadu Act 14 of 1982 vide proceedings in D.O. No. 28/2013 -C2, dated 30.04.2013 on the file of the 2nd respondent, has filed this Habeas Corpus Petition seeking to quash the same and for a direction to the respondents to set him at liberty from detention.

(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, perused the records and verified the chart produced by the respondents.