SELVI Vs. SECRETARY TO THE GOVERNMENT HOME

JUDGEMENT

(1.) THE petitioner is the mother of the detenu. The detenu has been branded as a "Goonda" under the Tamil Nadu Act 14 of 1982 and detained under order of the second respondent passed in No.1147/BDFGISSV/2013 dated 27.09.2013.

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

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