APARNA MARY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the wife of the detenu, namely, Alex @ Alexander, S/o. Lazer, branded as 'Bootlegger' in C. No. 22/Detention/C.P.O/TC/2014, dated 18.06.2014 by the Commissioner of Police, Tiruchirappalli City, Tiruchirappalli, has sought for a writ of Habeas Corpus Petition.

(2.) BRIEF averments made in the petition as well as the contentions put forth on behalf of the petitioner by the counsel for the petitioner are as follows: - -

(3.) THIS Court perused the materials available on record and based upon the submissions on both sides, the following points arise for consideration; -