RADHAKRISHNAN Vs. THE SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THE father of the detenu is before this Court challenging the proceedings in BDFGISSV No. 130/2013, dated 14.09.2013 on the file of the 2nd respondent, seeking to quash the same and for a direction to the respondents to set him at liberty from detention.

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

(3.) WE have heard Mr. P. Govindarajan, learned Additional Public Prosecutor on the above point and perused the records.