MUTHULAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the mother of the detenu, namely, M. Shankar, branded as 'Goonda' in detention order No. 13/2014, dated 24.05.2014 by the District Collector and District Magistrate, Dindigul District, 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: -