SUGANTHI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is the wife of detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in No.C6/D.O./43/2013 dated 13.09.2013.

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

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