M. SUNDAR Vs. STATE

JUDGEMENT

(1.) THE petitioner is the friend of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the second respondent passed in Memo No.1345/BDFGISSV/2013 dated 15.10.2013.

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

(3.) WE have heard the learned Additional Public Prosecutor on the above point, who submits that the detenu is involved in serious offences and technical lapses cannot be the ground to quash the detention order.