A MAIMOONA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioners in HCP. 89 and 90 of 2005 are wife and mother of the detenus by name Abdul Kader and Bilal respectively, challenge the detention orders both dated 07. 12. 2004, passed against them under Section 3 (2) of the National Security Act, 1980 (Central Act 65 of 1980), in these petitions.

(2.) SINCE the grounds of detention and points raised before this Court in both the petitions are one and the same, they are being disposed of by the following common order.

(3.) FOR convenience, we shall refer the factual details found in HCP. 89 of 2005.