SUMATHI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner, who is the wife of the detenu has challenged the order of detention dated 14.10.2013 made in Memo No.1330/BDFGISSV/2013 passed by the 1st respondent under which the detenu has been branded as a 'Goonda' and detained under Tamil Nadu Act 14 of 1982.

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

(3.) HEARD Mr.P.Govindarajan, learned Additional Public Prosecutor, on the above submission.