AYYAMMAL Vs. SECRETARY TO GOVT

JUDGEMENT

(1.) THE second respondent, District Magistrate, Virudhunagar District, clamped the order of detention branding the husband of the petitioner Mariappan @ Anja THEvar as a Drug Offender. THE said detention order of the second respondent is being challenged by the wife of the detenu.

(2.) THE learned counsel for the petitioner would contend that the Sponsoring Authority, viz., the Inspector of Police, Vathirayiruppu Police Station, Virudhunagar District had a pre-determined notion to invoke Act 14/82 and for that purpose, this case was foisted on the detenu. Further the learned counsel for the petitioner would contend that though two quantities of Ganja was said to have been seized from the detenu i.e., one for 210 grams and another for 300 grams from two places, only sample taken up from 210 grams was sent for chemical analysis and sample taken from 300 grams was not sent for chemical analysis and as such there is no scientific proof that the 300 grams said to have been seized from the detenu is Ganja.