RAJENDRAN @ KULLA RAJENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the detenu himself. The detenu has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under order of the 2nd respondent passed in Memo No.313/BDFGISSV/2013 dated 29.06.2013.

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

(3.) WE have heard the learned Additional Public Prosecutor on the above submission.