GOPAL Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is the brother -in -law of the detenue. The detenue has been branded as a "Drug Offender" under the Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in C.M.P.No.46/D.O./Salem City/2013 dated 12.11.2013.

(2.) THE detenue 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.