RAMANI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is the mother of detenu. The detenu has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in BDFGISSV NO.1236/2013 dated dated 04.10.2013.

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

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