(1.) THE petitioner is the uncle of the detenu. The detenu has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under the order of the second respondent passed in BDFGISSV.No.143/2013 dated 14.11.2013.
(2.) THE detenu came to adverse notice in the following case:
(3.) WE have heard Mr.P.Govindarajan, learned Additional Public Prosecutor on the above point and perused the records.