RAMA Vs. THE COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner is the mother 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 first respondent passed in BDFGISSV No.1532/2013, dated 05.11.2013.

(2.) THE detenu came to adverse notice in the following case: - <FRM>JUDGEMENT_962_TLMAD0_2014.htm</FRM>

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