SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the mother of the detenu, is before this Court challenging the proceedings in No. 1030/2013 dated 17.09.2013 on the file of the 2nd respondent and for a direction to the respondents to set the detenu at liberty from detention.

(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.