AMUL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the daughter of the detenue's younger sister. The detenue has been branded as a "Drug Offender" as contemplated under Tamil Nadu Act 14 of 1982 and detained under the order of the second respondent passed in BDFGISSV No.1405 of 2013 dated 22.10.2013.

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

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