SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the father of the detenu, is before this Court challenging the proceedings in No.BDFGISSV/NO.1225/2013 dated 03.10.2013 on the file of the 2nd respondentand for a direction to the respondents to set the detenu 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 and perused the records.