LAWS(MAD)-2014-6-104

SOORIYAN Vs. SECRETARY TO GOVERNMENT

Decided On June 14, 2014
Sooriyan Appellant
V/S
SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) THE petitioner is the cousin 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 C.M.P.No.25/B.L.A./C2/2013 dated 18.12.2013.

(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.