STEPHEN RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the son 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 No.BDFGISSV No.1585 of 2013 dated 11.11.2013.

(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.