MALLIKA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is the mother of the detenue. The detenue has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under the order of the second respondent passed in Memo No.1967/BDFGISSV/2013 dated 16.12.2013.

(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.