M SUDALAIVADIVAMMAL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PETITIONER herein, mother of detenu- Kalaingar @ karunanidhi, challenges the order of detention dated 29-01-2005 passed by first respondent, detaining her son as "goonda" under Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, goondas, Immoral Traffic Offenders, Slum Grabbers and Video Prates Act, 1982 (Tamil Nadu 14 of 1982 ).

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for respondents.

(3.) UNDER these circumstances, the impugned order of detention is quashed. Habeas Corpus Petition is allowed. The detenu is set at liberty forth-with, unless he is required in connection with any other case. .