LAWS(MAD)-2014-6-102

A. JAYAPRAKASH Vs. SECRETARY TO GOVERNMENT

Decided On June 14, 2014
A. Jayaprakash Appellant
V/S
SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) THE petitioner is the father 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 2nd respondent passed in No.BDFGISSV/1253/2014 dated 06.10.2013.

(2.) THE detenu 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.