KALPANA Vs. PRINCIPAL SECRETARY TO THE GOVT.

JUDGEMENT

(1.) THE petitioner is the wife 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 Cr.M.P.No.09/Goonda/2013 dated 01.09.2013.

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

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